American Express Banking Corporation Vs C L Engineering Pvt. Ltd
.... s reserved. The counsels have now come with an application seeking withdrawal of the matter. Having heard the submissions made by the learned counsel for the Petitioner-Financial Creditor as well as the learned counsel for the RespondentCorporate Debtor. The present application bearing IA( ...
National Company Law Tribunal, Chandigarh Bench
Saroj Bala, (A sole Proprietor of M/s Vijay Enterprises) Vs M/s AKM Foods Private Limited
.... e petition for initiation of the CIR Process in the case of the Corporate Debtor, M/s AKM Foods Private Limited & Ors and also direct moratorium to take effect and appoint Interim Resolution Professional as below. 15. In Part-III of Form No. 5, Mr. Rajeev Lochan, Interim Resolution Prof ...
National Company Law Tribunal, Chandigarh Bench
State Bank of India Vs Arvind Kumar Liquidator of M/s Bhagat Ram Motorways Pvt. Ltd.
.... ing this Tribunal. Respondent liquidator’s contention that the present application is barred by res-judicata is not applicable, since the previous application was not decided on merits. Reliance is placed upon the Hon’ble Apex Court’s judgment in the matter of Prem Kishore & Ors. v. Brahm Pr ...
National Company Law Tribunal, Chandigarh Bench
Income Tax Officer Ward 24(1) Vs Registrar Of Companies, Delhi
.... 9. It is immediately discernible from the provisions contained in Section 252 (3) of the Companies Act, 2013 that if a company or any member or creditor feels aggrieved, they would also be competent to file an ‘Application’ against the order of the Registrar of Companies before ...
National Company Law Tribunal, New Delhi Court IV
Nooriya Traders Through its Authorised Partner Mr. Aamir Kachhi Vs M/s New Melting Centre Pvt. Ltd
.... shortfall in supply was only by the Operational Creditor (largest supplier), Kalyani and Heera. e. According to the incident of 22.06.2022, wherein the Corporate Debtor placed an order for 4.290 tons of the goods but when he actually weighed the goods there was a huge difference of 2.195 to ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court V
Sahil Dhingra & Anr Vs Orient Craft Ltd. & Ors
.... d, Technical Member, the parties are directed to approach the Hon’ble President NCLT, New Delhi for obtaining the consent of the Hon’ble President for hearing the matter by the present Bench i.e., Mr. P.S.N. Prasad, Hon’ble Judicial Member and Mr. Satya Ranjan Prasad, Hon’ble Member (Technical). ...
National Company Law Tribunal, Chandigarh Bench
Pcube Advisors Vs M/s Europe Technosoft Pvt. Ltd
.... the respondent. However, there is no representation on behalf of the respondent at the time of hearing of the matter. Let the applicant/petitioner counsel may once again serve a copy of this application i.e. IA/125/ND/2024 on the respondent before the next date of hearing. Court Officer, NCLT, N ...
National Company Law Tribunal, New Delhi Court IV
Union Bank of India Vs Shri Satish Kumar Sethi
.... ed under Section 95 of the IBC i.e. IB-137/ND/2023. Heard Ld. Counsel for the Applicant who submitted that the matter has been settled and they want to withdraw the present Section 95 application. Liberty is granted to the Applicant to withdraw the application i.e. IB137/ND/2023 and the sa ...
National Company Law Tribunal, New Delhi Court V
M/s Sphinx Security Services Pvt. Ltd Vs Haryana City Gas Distribution Ltd
.... he NCLT. The parties have entered into a settlement agreement and they have shared the same through e-mail. Ld. Counsel for the Petitioner also made an endorsement in the chat box which is extracted below: “As per the email dated 20.02.2024, the Petitioner has instructed the counsels to wit ...
National Company Law Tribunal, Principal Bench, New Delhi
Allahabad Bank Vs N Kumar Housing & Infrastructure Private Limited
.... l Creditor appeared. He has given an undertaking that after the Applicant/RP opens a separate account for depositing the RP’s fees/expenses, the Financial Creditor/Respondent will make all payment within one week. Counsel for the RP agreed to open a separate account and convey the bank account d ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court IV
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