STATE BANK OF INDIA Vs. SHAKTI BHOG FOODS LTD
LAWS(NCLT)-2018-1-232
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

STATE BANK OF INDIA Appellant
VERSUS
Shakti Bhog Foods Ltd Respondents

JUDGEMENT

- (1.) Notice to show cause to the respondent returnable on 16.01.2018 be issued as to why the petition be not admitted triggering the insolvency process.
(2.) List for further consideration on 16.01,2018.;


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