IN RE Vs. AMAR REMEDIES LTD

JUDGEMENT

(1.) Cp No. 1053/I&BP/NCLT/MB/MAH/2017 Counsel for the Petitioner is present. Also, Counsel from the IDBI Bank Ltd. is present. For IDBI Bank Ltd. raised grievance saying that admission order was passed in this case on 16.06.2017 despite Winding-up order was passed against this company by Hon'ble High Court of Bombay on 27.08.2014, but there being no application from IDBI Bank Ltd., this Bench could not decide on this point on oral submission made by IDBI Bank Ltd. No further date has been given in this matter leaving it open to IDBI Bank Ltd. to proceed in accordance with law.