IN RE Vs. CENTRAL BANK OF INDIA
LAWS(NCLT)-2017-8-352
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 22,2017

IN RE Appellant
VERSUS
CENTRAL BANK OF INDIA Respondents

JUDGEMENT

R Varadharajan, Member - (1.) Learned Counsel for the parties are present Learned Counsel for the respondent represents that some time to File submissions will be required. For the said purpose, a weeks time is granted. The matter be posted on 5th September 2017.;


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