LAWS(NCLT)-2017-12-477

BANK OF INDIA Vs. SHIV VANI ENERGY LTD

Decided On December 14, 2017
BANK OF INDIA Appellant
V/S
Shiv Vani Energy Ltd Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner states that no rejoinder is necessary and states that proposal moved by the respondent is under active consideration of the petitioner Bank. One last opportunity is granted to the petitioner to consider the proposal before the next date of hearing.

(2.) List for arguments on 11th January, 2018.