ORIENTAL BANK OF COMMERCE Vs. LOTUS AUTO ENGINEERING LTD & ORS
LAWS(NCLT)-2018-1-739
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 22,2018

ORIENTAL BANK OF COMMERCE Appellant
VERSUS
Lotus Auto Engineering Ltd And Ors Respondents

JUDGEMENT

M.M. Kumar, Member - (1.) Reply by the respondent be now filed within 10 days with a copy in advance to the Counsel for the applicant. Rejoinder, if any, be filed within 5 days thereafter with a copy in advance to the Counsel opposite. List the matter on 5th February, 2018.;


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