IN RE Vs. SECL INDUSTRIES PRIVATE LIMITED
LAWS(NCLT)-2017-10-68
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 09,2017

IN RE Appellant
VERSUS
SECL INDUSTRIES PRIVATE LIMITED Respondents

JUDGEMENT

R P Nagrath, Member - (1.) Learned counsel for Punjab National Bank seeks to file reply today. Let the needful be done during course of the day. Mr. R.S. Badhran, Advocate filed Memo of Appearance for Axis Bank and seeks time to file Power of Attorney and reply/objections. The reply objections, if any be filed at least one day before the next date of hearing. List the matter on 25.10.2017 for arguments.;


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