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Tribunals and CommissionsDivision Bench(2022) 03 NCLT CK 0725

State Bank Of India vs Mr. Mehul Chinubhai Choksi

National Company Law Tribunal · Decided on 29 March 2022

HON’BLE JUDGES
H.V. Subba Rao, Member (J) · Chandra Bhan Singh, Member (T)
CASE NUMBER
C.P.(IB)-197(MB)/2022

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Judgment

4 paragraphs · 119 words

ORDER

PCA Mr. Ayush J. Rajani, appearing for the RP is present through virtual hearing.

Service affidavit along with copy of paper publications dated 22.03.2022 made in National Editions of “Business Standard” in both Hindi and English languages filed completing service of notice through substituted service. None appeared on behalf of the respondent/Personal Guarantor. Service against him is held sufficient and the respondent is set ex-parte.

Heard the counsel appearing for the RP. The above company petition is filed by SBI through RP Mr. Anuj Bajpai. The above company Petition is referred to RP Mr. Anuj Bajpai to examine the company petition and file his report within 10 days. List this matter on 21.04.2022 for submitting report by RP.