LAWS(NCLT)-2017-7-262

AXIS BANK Vs. KETI HIGHWAY DEVELOPERS PVT LTD

Decided On July 20, 2017
AXIS BANK Appellant
V/S
KETI HIGHWAY DEVELOPERS PVT LTD Respondents

JUDGEMENT

(1.) Learned Advocate Mr. Ameya Gokhale with Learned Advocate Ms. Meghna Rajyadhakshya with Learned Advocate Mr. Nirag Pathak with Learned Advocate Ms. Grishma Ahuja with Learned Advocate Mr. Shalin Jani present for Financial Creditor/ Applicant. None present for Respondent. Learned Counsel for applicant submitted that he informed the Respondent by mail last night. Applicant filed IA 197/2017 with change in name of IRP. Applicant is directed to serve a copy of this order and copy of the application IA 197/2017 to the Respondent intimating the date of hearing by speed post and by mail and shall file proof of service. List the matter on 25.07.2017.