STATE BANK OF INDIA Vs. G E T POWER
LAWS(NCLT)-2018-1-856
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 23,2018

STATE BANK OF INDIA Appellant
VERSUS
G E T Power Respondents

JUDGEMENT

- (1.) Counsels representing both the parties are present. The instant case is already pending before the Hon'ble High Court of Madras and the High Court is ceased of the relevant issues.
(2.) After the receipt of the order of the High Court of Madras, the parties may approach this Tribunal for necessary action. With this observations, the matter is closed.;


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