IN RE Vs. ENERGO ENGINEERING PROJECTS LTD
LAWS(NCLT)-2017-7-391
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 27,2017

IN RE Appellant
VERSUS
Energo Engineering Projects Ltd Respondents

JUDGEMENT

R. Varadharajan, Member - (1.) Learned counsel for the petitioner is present. Shri M.M. Mathur Stressed Assets Manager for State Bank of India is also present and seeks some time to file reply as directed by this Tribunal vide an order dated 11.07.2017. A final opportunity is granted to the State Bank of India to file their reply to the petition with an advance copy to be served on the learned counsel for the petitioner. Post the matter on 02.08.2017.;


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