Cisco Systems Capital India Pvt. Ltd Vs Kuldeep Verma Liquidator Of Manthan Broadband Services Private Limited
.... der Section 60(5) numbered as I.A. No.(IBC)/1986/KB/2023 filed by the Appellant is decided. The said Applications were listed on 21 st May, 2024 when the Appellant did not appear and the matter was listed on 28th June, 2024. Now the learned Counsel for the Appellant submits there is an urg ...
National Company Law Appellate Tribunal New Delhi
Slimline Realty Private Limited Vs Mr. Jigar Bhatt
.... f the said judgment squarely applies to the present case and therefore, we reproduce the same: (SCC pp. 619-20) “10. The learned counsel for Respondents 1 to 3, on the other hand, submitted that Section 21(xiii) used the expression “approval of the State Government” and not “prior approval ...
National Company Law Appellate Tribunal New Delhi
Manoj Gaur Vs IDBI Trusteeship Services Ltd. & Anr
.... Counsel Mr. Abhishek Anand for the Personal Guarantor appeared and sought time to file a response to the report filed by the RP. At his request, list the matter on 05.06.2024 along with pending applications.” 2. Counsel for the Appellant submits that by IA No. 2271 of 2024, he ha ...
National Company Law Appellate Tribunal New Delhi
Niranjan Dilip Muley(Suspended Director of Man Realty Limited) Vs VSJ Investment Private Limited and Ors
.... as been filed bringing on record the settlement entered between the parties dated 26.04.2024. It is submitted by learned counsel for the Financial Creditor that in view of the settlement, the CIRP may not proceed any further. The settlement between the parties is taken on record. In view of ...
National Company Law Appellate Tribunal New Delhi
Ashish Mohan Gupta Vs Union Bank of India
.... ” 13. The Adjudicating Authority has come to the conclusion that the Applicant has not approached the Tribunal with clean hands and was not entitled to the relief of restoration of the petition. In paragraphs 29 and 30, following have been observed: “29. In view of the discussi ...
National Company Law Appellate Tribunal New Delhi
M/s Delicasy Continental Pvt Ltd Vs Competition Commission Of India
.... hrough subcontract, the Appellant took the obvious decision to participate in tender in FY 2018. And to participate and to fulfil the condition of tender of having an experience, Appellant requested Austere to issue Experience certificate so that Appellant would directly submit the bid in 2018 t ...
National Company Law Appellate Tribunal New Delhi
Harinder Bashista Vs Sanjib Kumar & Ors
.... 3 is report submitted by the IRP after inspection along with Government Approved Valuer and Surveyor. Paragraph 8 of the Report gives the details of the project and pendency of work in percentage. Paragraphs 8, 9 and 10 which are relevant for the present case has been stated as follows:- “8 ...
National Company Law Appellate Tribunal New Delhi
Mr. Jayesh Dani Vs Srei Equipment Finance Limited & Anr
.... A No.1473/2022) explicitly mentions this. o Several letters (dated 23.05.2022, 31.03.2022, etc.) reiterate their financial situation. These admissions solidify the existence of a valid debt exceeding the Rs. 1 crore threshold. 24 Omissions galore : The C ...
National Company Law Appellate Tribunal New Delhi
Aakash Thakor Vs Shree Shyam Avenues Pvt. Ltd. & Anr
.... 1. Counsel for the Appellant has submitted that he has served the counsel who had earlier appeared in this case, through dasti notice and also intimated the date of hearing on the whatsapp and email. The case has been called but no one appeared on behalf of the Respondent No. 1. Couns ...
National Company Law Appellate Tribunal New Delhi
Mr. Sanjay Kumar Vs Gannon Dunkerley And Company Limited And Anr
.... said test of “existence of a dispute”, it is clear that without going into the merits of the dispute, the appellant has raised a plausible contention requiring further investigation which is not a patently feeble legal argument or an assertion of facts unsupported by evidence. The defense is not ...
National Company Law Appellate Tribunal New Delhi
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