BANK OF INDIA Vs. VEGAN COLLOIDS LIMITED
LAWS(NCLT)-2017-11-281
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 17,2017

BANK OF INDIA Appellant
VERSUS
VEGAN COLLOIDS LIMITED Respondents

JUDGEMENT

R P Nagrath, Member - (1.) Sufficient time consumed in the other case listed for today. Learned senior counsel for the respondent was not available on the first call. The petitioner's counsel submits that he has to go early as he has a matter fixed at Allahabad tomorrow. The matter is adjourned to 21.11.2017 for arguments.;


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