ANSHUMAN CHATURVEDI, RP Vs. IDBI BANK LTD & ORS
LAWS(NCLT)-2018-2-193
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 09,2018

ANSHUMAN CHATURVEDI, RP Appellant
VERSUS
IDBI BANK LTD And ORS Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Akshat Khare present for Applicant/ RP. None present for Respondent in IA 45/2018.
(2.) Proof of service of notice on representative of Corporate Debtor and other creditors filed.
(3.) This application is filed by resolution professional seeking order of liquidation under section 33(2) of the Code.;


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