Canara Bank Vs Laggar Industries Ltd
.... PA-001/IPA-00126/2017-2018/10268 is appointed as IRP of the Corporate Debtor. This order should be read with the order dated 01.05.2024 for the purpose of initiation of CIRP against the corporate debtor. The Court Officer will take immediate steps to inform the IRP to initiate the CIRP of ...
National Company Law Tribunal, Chandigarh Bench
Chhote Lal Pandit Vs
.... T IA(I.B.C)/530(CH)2024 Heard the submissions made by the Ld. counsel for the Applicant. Ld. counsel for the Resolution Professional is also present at the time of hearing of the matter. The application seeking setting aside the ex-parte order dated 08.02.2024 is not yet listed, theref ...
National Company Law Tribunal, Chandigarh Bench
Dinesh Gupta & Ors Vs Himani Resorts Pvt. Ltd
.... rties are directed to comply with the terms and conditions as per the settlement agreement dated 17.04.2024 within stipulated time. It is stated by learned counsel for the petitioner that on instructions, he may be allowed to withdraw the CP No. 5/Chd/HP/2021. Keeping in view the statement made ...
National Company Law Tribunal, Chandigarh Bench
State Bank Of India Vs Cosmas Research Lab Ltd
.... is further mentioned in the order that the Corporate Debtor shall pay the fee and expenses of IRP, if not already paid. As per the order passed by Hon’ble NCLAT, the appellant/Corporate Debtor is directed to pay the admissible fee and expenses of IRP as per law. In terms of the Hon’ble NCLA ...
National Company Law Tribunal, Chandigarh Bench
Yes Bank Ltd Vs Anoop Thatai
.... /2023. It is stated by leaned counsel for the respondent/personal guarantor that the entire amount has been paid to the bank and this fact is verified by learned counsel for the petitioner and so stated by the RP. Keeping in view the facts and circumstances of the case, IA No. 1046/2024 is allow ...
National Company Law Tribunal, Chandigarh Bench
Vivriti Capital Limited Vs Upscalio India Private Limited
.... led as “Nothern Arc Vs. Upscalio India Private Limited”. Learned proxy counsel for the respondentCorporate debtor has submitted that they have already filed their claim with the RP of the respondent-Corporate debtor in CP (IB) No.284/Chd/Hry/2023, therefore the present Section 7 petition bearing ...
National Company Law Tribunal, Chandigarh Bench
Asset Reconstruction Company Limited Vs V Hotels Limited
.... 1,03,00,000/- Claims pending admission/contingent claims 1,00,0000/- VI. Litigation Fund : The Corporate Debtor on the closing date, set up a separate corpus of Rs. 5,00,00,000/- (Rupees Five Crores Only) to be used for meeti ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court II
M/s. Tulip Star Hotels Pvt Ltd Vs Anish Niranjan Nanavaty
.... ors in the ratio of 65.91:34.09. 9. In view of the above facts, the Applicants respectfully submit that it is abundantly clear that the Resolution Professional acting in connivance with PEGASUS has verified and admitted its incorrect, illegal and highly inflated claim. The Resolution Profes ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court II
Ub Equipments Limited & Ors Vs Vinit Gangwal
.... . The said Application has been filed by the RP against the Applicants and some other Respondents u/s 43(1) read with section 49 and section 66(1) of IBC, 2016. In the said Application, several transactions executed between the Corporate Debtor and the Respondents have been challenged under the ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court II
Stressed Assets Stabilization Fund Vs Asian Alloys Ltd
.... present petition with liberty to file the claim before the IRP. Keeping in view the statements made by the ld. counsel for the petitioner, the present CP (IB) No. 237 /Chd/Pb/2019 is dismissed as withdrawn with liberty aforesaid. File be consigned to the record room. IA No. 626 ...
National Company Law Tribunal, Chandigarh Bench
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