- (1.) Ivn. P. No. 18,19,20,22, 23,24/2017 in C.P.NO.1316/I&BC/NCLT/MB/MAH/2017 T.C.P. No. 474/I&BC/MB/MAH/2017 The Learned Counsel of both the sides are present.
(2.) The Learned Representative from the side of the State Bank of India is present and stated that matter is sub-judice and to be heard today before the Hon'ble High Court, which revolves over the issue of "Settlement" of claims of the Flat Owners, other class of Investors and Tenants.
(3.) From the side of the Respondent debtor the Learned Counsel has affirmed that Matter is to be heard today itself by the Hon'ble High Court.;