BANK OF INDIA Vs. RENISH PETROCHEM FZE & ANR
LAWS(NCLT)-2017-9-267
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 19,2017

BANK OF INDIA Appellant
VERSUS
Renish Petrochem Fze And Anr Respondents

JUDGEMENT

Bikkiraveendra Babu, Member - (1.) Learned Advocate Mr. Ketan Parikh present for Applicant. Learned Senior Advocate Mr. Navin Thakkar with Learned Advocate Ms. Natasha Sutaria present for Respondent.
(2.) Heard arguments of Learned Counsel for applicant and learned Senior Counsel for Original Applicant/ Operational Creditor.
(3.) Applicant is directed to issue notice to IRP and shall file proof of service. Applicant is directed to file the copy of the resolutions of the first meeting of Committee of creditors.;


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