KOTAK MAHINDRA BANK LTD Vs. JAYESHKUMAR ARVINDBHAI POPAT
LAWS(NCLT)-2017-12-872
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 01,2017

KOTAK MAHINDRA BANK LTD Appellant
VERSUS
Jayeshkumar Arvindbhai Popat Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Lalit Patel present for Applicant. Learned Advocate Ms. Neeta Pandit present for Respondent (IRP) in IA 375/2017.
(2.) Heard arguments of Learned Counsel for Applicant and Learned Counsel for Respondent.
(3.) This application is filed by Kotak Mahindra Bank Ltd who is one of the Financial creditor of the corporate debtor seeking clarification regarding the moratorium order passed by this Adjudicating Authority irt CP(IB) no. 119/2017 that was initated by corporate applicant (corporate debtor) under section 10 of the Code.;


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