IN RE Vs. AUROMIRA ENERGY COMPANY PVT LTD

JUDGEMENT

(1.) Counsel for the petitioner present. Counsel for Bank of India, representative for IDBI Bank and Counsel for Phoenix ARC private limited are present. The representative appearing on behalf of the Financial Creditors requested for documents and copy of the application. Counsel for the applicant is directed to provide the copy of the application along with the record relied upon, to the representative of the Financial Creditors.

(2.) Put up on 8.6.2017 at 2.30 P.M.