ORIENTAL BANK OF COMMERCE Vs. ALLIED STRIPS LTD & ORS
LAWS(NCLT)-2018-1-690
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 16,2018

ORIENTAL BANK OF COMMERCE Appellant
VERSUS
Allied Strips Ltd And Ors Respondents

JUDGEMENT

M.M. Kumar, member - (1.) Respondent Nos. 4 to 7 are performa parties as they are members of the consortium bank with the financial creditor-applicant.
(2.) On behalf of respondent Nos. 1 to 3 Mr. Pankaj Dabral, Finance Manager of the company has put in appearance.
(3.) Reply, be filed within ten (10) days with a copy in advance to the other side. Rejoinder, if any, be filed within five days with a copy in advance to the other side. List for arguments on 07.02.2018.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.