BANK OF BARODA Vs. BARNALA STEEL INDUSTRIES PVT LTD
LAWS(NCLT)-2018-1-699
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 17,2018

BANK OF BARODA Appellant
VERSUS
Barnala Steel Industries Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the respondent seeks and is granted ten days' time to file reply with a copy in advance to the learned counsel for the applicant.
(2.) Rejoinder, if any, be filed within five days thereafter with a copy in advance to the learned counsel for the respondent. List for arguments on 06.02.2018.;


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