RELIANCE COMMERCIAL FINANCE LTD Vs. VED CELLUSE LTD

JUDGEMENT

(1.) Objections have been filed to the Resolution Plan dated 03.08.2017 and a copy thereof has been furnished to the Interim Resolution Professional as well as to the Applicant, who has filed application for triggering the insolvency process. Reply to the objections be filed within one week with a copy in advance to the Counsel for the objectors-Bank of India (Financial Creditor) . Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite.

(2.) List the matter for arguments on 4th October, 2017.