STATE BANK OF INDIA Vs. BHUSAN ENERGY LIMITED
LAWS(NCLT)-2017-12-106
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 07,2017

STATE BANK OF INDIA Appellant
VERSUS
BHUSAN ENERGY LIMITED Respondents

JUDGEMENT

M M Kumar, Member - (1.) Learned Counsel for the petitioner states that rejoinder shall be filed in the registry today, although a copy of the same has been given to the Counsel for the respondent. List for arguments on 13th December, 2017.;


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