IN RE Vs. ENNORE COKE LIMITED

JUDGEMENT

(1.) Counsel for Petitioner present. Counsel representing SBI, IOB and UBI (objectors) present.

(2.) The Counter has been filed by the representatives of three Banks today. Counsel for the Petitioner seeks time to study the defence and prepare for arguments.

(3.) At request, time is enlarged for final arguments. Put up on 20.06.2017 at 02.30 P.M.