IN RE Vs. OLIVE LIFESCIENCES PVT LTD

JUDGEMENT

(1.) Counsel for petitioner is present. Counsel for HDFC and. Axis Bank present counsel has filed memo undertaking to file vakalath for HDFC and Axis Bank.

(2.) Counsel for the above two banks reported that the banks have no objection if petition admitted and for initiating Insolvency Resolution Process(IRP) by the corporate debtor.

(3.) Hence matter is listed for consideration on 22/09/2017.