P MOHAN RAJ, P DANARAJ, M MEENAKSHI Vs. STATE BANK OF INDIA, DIAMOND ENGINEERING (CHENNAI) PVT LTD
LAWS(NCLT)-2017-10-70
NATIONAL COMPANY LAW TRIBUNAL
Decided on
October 09,2017
P Mohan Raj, P Danaraj, M Meenakshi
Appellant
VERSUS
STATE BANK OF INDIA, DIAMOND ENGINEERING (CHENNAI) PVT LTD
Respondents
JUDGEMENT
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(1.) Counsels for both the parties are present. Counsel for the State Bank of India has filed the counter; the copy of which is given to the other side.
(2.) Counsel for the Applicant is directed to file rejoinder by giving copy to the other side. Matter is posted for arguments. Put up on 24.10.2017 at 10.30 A.M.;
(2.) Counsel for the Applicant is directed to file rejoinder by giving copy to the other side. Matter is posted for arguments. Put up on 24.10.2017 at 10.30 A.M.;
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