LAWS(NCLT)-2017-12-684

RELIANCE MARINE AND OFFSHORE LTD Vs. IFCI LTD

Decided On December 19, 2017
RELIANCE MARINE AND OFFSHORE LTD Appellant
V/S
IFCI LTD Respondents

JUDGEMENT

(1.) Learned Senior Advocate Mr. Saurabh Soparkar with Learned Advocate Mr. Nandish Chudgar with Learned Advocate Mr. Raheel Patel i/b Nanavati Associates present for Applicant. Learned Advocate Mr. Dinesh with Learned Advocate Ms. Nikitha Menon with Learned Advocate Mr. Vishal Raval i/b India Law LLP present for Respondent in IA 410/2017.

(2.) Heard arguments of Learned Senior Counsel for Applicant and Learned Counsel for Respondent in IA 410/2017.

(3.) Corporate Debtor in CP (IB) 171/2017 filed this application to keep the petition CP(IB) 171/2017 filed by the Financial Creditor in abeyance till the Hon'ble High Court of Gujarat decide the constitutional validity of section 7 of IB Code in the matter of Shivam Water treaters Pvt Ltd v. Union of India Spl. Civil Application no. 19808/2017.