BANK OF INDIA (COC) Vs. ANIL LTD

JUDGEMENT

(1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Hiral Mehta present for Applicant/ Bank of India (COC) . None present for Respondent in IA 344/2017.

(2.) Proof of copy of notice of date of hearing on IRP filed.

(3.) Applicant also filed reply mail issued by IRP stating that he has no objection to replace him by another RP.