AXIS BANK LIMITED Vs. SEVENHILLS HEALTHCARE PRIVATE LIMITED
LAWS(NCLT)-2018-1-526
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 19,2018

AXIS BANK LIMITED Appellant
VERSUS
SEVENHILLS HEALTHCARE PRIVATE LIMITED Respondents

JUDGEMENT

- (1.) Heard Shri S. Niranjan Reddy, Learned Senior Counsel for the Petitioner and Shri Alok Dhir, Learned Senior Counsel for the Respondent and Shri A. Hanumanth Reddy, Learned Counsel for IA No. 14/2018.
(2.) We have heard Shri S. Niranjan Reddy, Ld. Senior Counsel for the Petitioner on 30.11.2017, 18.12.2017, 02.01.2018 and today and concluded his arguments on admission and also in CA No. 14/2018. The Ld. Senior Counsel has seriously opposed adjournment of the CA.
(3.) Shri Alok Dhir, Ld. Senior Counsel for the Corporate Debtor, however, submit that there are so many issues to be resolved before admitting the case, and relied upon several judgements. Hence, he requested time.;


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