K. Narasimha Reddy, Chittoor District Vs Prl. Secretary, Revenue Dept., HYD & 2 Others
.... ndent/Sub-Registrar, complying with all formalities such as payment of stamp duty, and other formalities under Registration Act, 1908. But, the 3rd respondent kept the document pending for registration assigning P.No.6/2012. It appears that the reasons assigned for keeping the document vide P.No. ...
Andhra Pradesh High Court - Amaravati
Pradeep Kumar Aggarwal Vs Spark Engineering Pvt. Ltd
.... , the proceedings are being delayed and the timelines to be expired on 04th November, 2022, in view of the extension of time granted by the Bench. 3. Learned Counsel for the Respondent contended that the matter is now listed on 23 rd September, 2022. It is further submitted that the I.A. N ...
National Company Law Appellate Tribunal New Delhi
Anand Engineering Limited Vs Mr. Ramachandran Subramanian
.... arrange to settle the dues at the earliest. The said letter was immediately replied on 21.07.2021 by the Appellant, where the Liquidator was informed that no balance is due to the Corporate Debtor, rather they have communicated their claim of Rs.12.20 crores. On 2nd August, 2021, details of the ...
National Company Law Appellate Tribunal New Delhi
Employee�s Provident Fund Organization (EPFO) Vs Charu Desai, Resolution Professional of Calyx Chemicals & Pharmaceuticals Ltd. & Ors
.... al has been filed against the Order dated 16 th April, 2019. This Appeal was filed before this Tribunal only on 16th June, 2022. There is inordinate delay in filing the Appeal. The Appellant is not even entitled for the benefit of Order of Hon’ble Supreme Court in Suo Moto Writ Petition No. 03 ...
National Company Law Appellate Tribunal New Delhi
M/s Athena Demwe Power Ltd Vs Abir Infrastructure Pvt. Ltd. & Anr
.... sation advances amount given by the Appellant as Rs. 517,78,12,286/- which we have in the impugned judgment held as ‘operational debt’. 3. We are of the view that what was intended by the judgment was to accept the operational debt the mobilisation advances amount of Rs. 517,78,12,286/- ...
National Company Law Appellate Tribunal New Delhi
Techno Power, Through its Sole Proprietor, Mr. Arun Kumar Bose Vs Westinghouse Saxby Farmer Ltd
.... completion of work certificate which was not given by the Corporate Debtor. 6. In the work order, which was issued to the Appellant, clause 9.0 deals with the payment. When we look into clause 9.0 page 193 of the Appeal Paper Book, the payment is hedged with certain conditions to be fulfill ...
National Company Law Appellate Tribunal New Delhi
Rajiv Dhamija & Anr Vs Kuldeep Verma & Ors
.... present proceedings. We are exercising this power under Article 142 read with Article 141 of the Constitution of India and declare that this order is a binding order within the meaning of Article 141 on all Courts/Tribunals and authorities.” 12. The Order passed by the Ho ...
National Company Law Appellate Tribunal New Delhi
Hyline Mediconz Private Limited Vs Anandaloke Medical Centre Private Limited
.... id notification is only ‘Prospective in nature’ and not a ‘retrospective’ one because of the simple reason the said notification does not in express term speaks about the applicability of ‘retrospective’ or ‘retroactive’ operation. Suffice it for this Tribunal to point out that from the tenor, s ...
National Company Law Appellate Tribunal New Delhi
Sandeep Kasare Vs IL&FS Fiancial Services Limited & Anr
.... es of Immovable Property and Charges’, Section 58, sub-section (f), deals with ‘Mortgage by deposit of title-deeds’ and mortgage is also created by deposit of Title Deeds as is provided in Sections 58(f) of the Transfer of Property Act. Hence, it is clear that the immovable property, i.e., Flat ...
National Company Law Appellate Tribunal New Delhi
Nilesh Rasiklal Shah Director Rasiklal Sankalchand Jewellwers Pvt. Ltd Vs Resolution Professional and Anr
.... this Appeal on 20th September, 2022. It shall be open for the Appellant to approach the Bank with their offer and also take steps with regard to other financial creditors.” 5. Learned Counsel for the Appellant submits that although efforts were made by the Appellant but th ...
National Company Law Appellate Tribunal New Delhi
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