DENA BANK Vs. PEACE INFRASTRUCTURE PVT LTD
LAWS(NCLT)-2018-1-625
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 12,2018

DENA BANK Appellant
VERSUS
PEACE INFRASTRUCTURE PVT LTD Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Anip Gandhi present for Financial Creditor/Petitioner. Learned Advocate Mr. Nilesh Udani with Learned Advocate Mr. Parth Shah present for Respondent. Petitioner counsel represented no settlement. At request of learned Counsel for Respondent. List the matter on 30.01.2018. m;


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