STATE BANK OF INDIA Vs. C&C CONSTRUCTION LTD
LAWS(NCLT)-2018-1-264
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 10,2018

STATE BANK OF INDIA Appellant
VERSUS
CAndC Construction Ltd Respondents

JUDGEMENT

- (1.) Affidavit of service of advance notices have been filed. However, none is present on behalf of the respondent.
(2.) Let notice to show cause for 30th January, 2018 to the respondents be issued as to why this petition be not admitted.
(3.) List the matter on 30th January, 2018.;


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