STATE BANK OF INDIA, COLOMBO Vs. WESTERN REFRIGERATION PVT LTD
LAWS(NCLT)-2017-5-152
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 17,2017

STATE BANK OF INDIA, COLOMBO Appellant
VERSUS
WESTERN REFRIGERATION PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Amaya Gokhale with Learned Advocate Mr. Nirag Pathak i/b Shardul Amarchand Mangaldas present for Financial Creditor/ Petitioner.
(2.) Learned Senior Advocate Mr. M R Bhatt with Learned Advocate Ms. Kreena Parekh i/b' Learned Advocate Mr. Arjun Sheth present for Respondent/ Corporate Debtor (Guarantor) . Proof of service of date of hearing filed. Learned Advocate Mr. Arjun Sheth filed Vakalatnama for Corporate Debtor (Guarantor) .
(3.) Heard arguments of Learned Counsel for Petitioner and Learned Counsel for Respondent. It is noticed that OA no. 243/2013 is filed by the State Bank of India (financial Creditor) DRT -III Mumbai. Party shall file the all the material papers filed in OA no. 243/2013 before this Adjudication Authority.;


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