IMR METALLURGICAL RESOURCES & ANR. Vs. HINDUSTAN NEWSPRINT

JUDGEMENT

(1.) This matter has been kept today for learned counsel for the defendant to clarify as to the scope of the order passed by the NCLT on 28th November, 2019.

(2.) Learned counsel for the defendant submits at the outset that counsel has not been able to obtain clarification as has been directed by the last order.

(3.) Learned counsel for the plaintiff raises three points with reference to the order passed by the NCLT, Kochi Bench.