UNION BANK OF INDIA Vs. ERA INFAR ENGINEERING LIMITED
LAWS(NCLT)-2017-8-94
NATIONAL COMPANY LAW TRIBUNAL
Decided on
August 08,2017
UNION BANK OF INDIA
Appellant
VERSUS
ERA INFAR ENGINEERING LIMITED
Respondents
JUDGEMENT
-
(1.) The matter has been wrongly listed as the matter has been reserved on 25.07.2017 by the Bench comprising Hon'ble Mr. R. Varadharajan, Member (J) and one of us (Hon'ble Ms. Deepa Krishan, Member (T) .
(2.) The matter is deemed to be deleted from the list.;
(2.) The matter is deemed to be deleted from the list.;
Copyright © Regent Computronics Pvt.Ltd.