Bank of India Vs M/s Little Bee International CC Pvt. Ltd
.... amount of Rs. 1,60,186.45 in a separate private account to meet the expenditures till the dissolution of the corporate debtor and for meeting legal expenses on applications u/s 43 and 66 of IBC, 2016. The amount kept in this private account was to be returned to the stakeholders of the corporate ...
National Company Law Tribunal, Chandigarh Bench
Jishnu Saha Vs Tigaksha Metallics Pvt. Ltd
.... n on the last date of the hearing, i.e. 15.01.2024, it was noticed that only proxy counsel Mr. Ishan Saha, Advocate appeared in the main petition and no one appeared in the application. It seems that the petitioner is not interested in pursuing the present petition. Thus, the main petition and a ...
National Company Law Tribunal, Chandigarh Bench
RBL Bank Ltd Vs Coronation Infrastructure Pvt. Ltd
.... les, 2016, seeking withdrawal of Section 7 Petition i.e. IB-208/ND/2022. Heard the submissions made by the Ld. Counsel on behalf of the Applicant who submitted that the matter has been settled with the Corporate Debtor and as per settlement, the amount agreed has been received by the Section 7 P ...
National Company Law Tribunal, New Delhi Court V
U P Telelinks Limited Vs
.... s was annexed. All of them have given their consent by way of an affidavit, which were annexed to the application. It was further represented that the Demerged Company has 155 Unsecured Creditors. Certificate from Chartered Accountants certifying list of creditors was annexed. Out of 155 Unsecur ...
National Company Law Tribunal, New Delhi Court VI
Prem Industries India Limited And Prem Pigments Limited Vs Their Respective Shareholders And Creditors
.... ompany and as per Rule 2(1)(viii) of Companies (Acceptance of Deposits) Rules, 2016, any money received by the company from its director is not a deposit. 12. We have considered the submissions of RD/ROC and the Petitioner Companies. The major objection by the RD/ROC is regardin ...
National Company Law Tribunal, New Delhi Court II
M/s Stesalit Ltd Vs
.... Company is praying to hold separate meeting of Secured and Unsecured Creditors on 31.05.2024. 9. The Applicant Companies have stated that the provisions relating to the accounting treatment for the proposed scheme were in conformity with the applicable provisions of the Companies Act, 2013 ...
National Company Law Tribunal, New Delhi Court VI
Sterlite Technologies Limited Vs
.... thereafter the persons present shall be deemed to constitute the quorum. 24. The voting by proxy shall not be permitted in the case of meeting of Equity Shareholders of the First Applicant Company, as the aforesaid meeting would be held through video conferencing and/ or other audio-visual ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court IV
Innoven Capital India Private Limited Vs
.... ium of Rs. 135/- per equity share) of the Company for the extinguishment of the equity shares held them in consideration for the proposed Capital Reduction. The proposed scheme is in the nature of buy-back, therefore the Petitioner Company be directed to place on record as to how the pre ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court IV
Omkara Assets Reconstruction Pvt. Ltd. Vs Swapnil Promoters And Developers Private Limited
.... ocess of the Corporate Debtor is in progress. So far Five EoIs are received by the RP and he foresees possibility of a resolution plan for the Corporate Debtor. However, 180 days of the CIRP period was getting over by 31.12.2023, therefore, the RP informed the CoC for the need of seeking extensi ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court IV
Purosil Mission India Private Limited Vs Registrar of Companies, NCT of Delhi & Haryana
.... . Without prejudice to sub-section (2), voluntary liquidation proceedings of a corporate person registered as a company shall meet the following conditions, namely:- a. a declaration from majority of the directors of the company verified by an affidavit stating that- i. they have mad ...
National Company Law Tribunal, Chandigarh Bench
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