NITIN HASMUKHLAL PARIKH RP Vs. INDIAN OVERSEAS BANK LTD & ORS
LAWS(NCLT)-2017-12-863
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 01,2017

NITIN HASMUKHLAL PARIKH RP Appellant
VERSUS
INDIAN OVERSEAS BANK LTD And ORS Respondents

JUDGEMENT

Bikkiraveendra Babu, Member - (1.) Learned Advocate Mr. Harmish Shah present for Applicant. Learned Advocate Mr. Jay Kansara with Learned Advocate Mr. Priyam Shah present for Respondent(SICOM) . None present for IOB and UCO Bank in IA 383/2017.
(2.) Proof of service of notice of date of hearing on Financial Creditor filed.
(3.) This application is filed by RP seeking extension of duration of moratorium period on the ground that the resolution process could not be completed within 180 days which is going to expire by 02.12.2017. COC resolved to apply for extension of moratorium period and authorised RP to file this application.;


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