Citation Codes Equivalent Citations citation codes Case Number C.A.(I.B.) No. 543/KB/2017 Arising out of C.P(Ib)/170/Kb/2017 Attorney(S) Counsels on Record 1. Mr Neelima Chatterjee, Advocate for SEFL 2. MrSanjeev Ahiyafor R.P, 3. Mr Jyoti Singh, Advocate & For Resolution Applicant 4. Mr Rahul Auddy, Advocate 1. Mr Ratnanko Banerji, Sr. Advocate 2. Mr D.N.Sharma, Advocate, For Resolution Applicant 3. Mr Shaunak Mitra, Advocate 4. Mr Majoj Banthia, PCS 5. Ms. Neha Somani, PCS 1. Mr Sanjib Dawnb, Advocate For RBL Limited 2. Mr R.C. Prusti & For State Bank of India 3. Mr M. Kuli CoC Member Judges V.P. Singh, Member (J) Jinan K.R., Member (J) Acts INSOLVENCY AND BANKRUPTCY CODE 2016 clause (c) and (h) of section 29A ofthe amended LB. Code. clause (c) and clause (h) of section 29A ofthe LB. Code. SECTION 60 INSOLVENCY AND BANKRUPTCY CODE 2016 sub-clauses (c) and (h) of section 29A of the Code clauses (c) and (h) of section 29A of the Code. BANKING REGULATION ACT 1949 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Rbl Bank Limited v. Mbl Infrastructures Limited