ANSHUMAN CHATURVEDI, RP Vs. IDBI BANK LTD & ORS
LAWS(NCLT)-2017-12-39
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 04,2017

ANSHUMAN CHATURVEDI, RP Appellant
VERSUS
IDBI BANK LTD And ORS Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) Learned Advocate Mr. Akshat Khare i/b Moson Le Experts present for Applicant. None present for other Respondents in 393/2017. Learned Senior Advocate Mr. Saurabh Soparkar with Learned Advocate Mr. Monaal Davawala with Learned Advocate Mr. Aditya Krishnamurthy with Learned Advocate Mr. Ashwini Sinha present for VITOL S.A (Caveator) / Respondent no. 8 in IA 393/2017.
(2.) Proof of dispatch of copy of application on Respondents filed. f. Heard arguments of Learned Counsel appearing on behalf of RP as well as Respondent no. 8 through their Counsel. Order reserved. Dated this the 4th day of December, 2017.;


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