PKH VENTURES LIMITED Vs MONITORING AGENCY OF AMAR REMEDIES
.... olution Money in the Escrow Account and to change the status to “Active”” 12. Subsequent to passing of the said order another order dated 04.01.2024 was passed on the next date, which was passed af ...
National Company Law Appellate Tribunal New Delhi
Rajeev Sabharwal Vs Union of India Through Regional Director (Northern Region) & Ors.
.... to pass any Order, as far as the prayer made by the Applicant for removal of the President of Respondent No.2. Learned Counsel for the Applicant seeks liberty to file an application. Liberty as prayed is granted. No other prayers in the Application is allowed. This Application is disposed ...
National Company Law Appellate Tribunal New Delhi
Crown Business Park Tower A Buyers Association, Faridabad Vs Atul Kansal & Ors. Faridabad @
.... As per Annexure Attached 2. M/s. International Travel Line through Mr. Pritam Singh Taneja 3. ...
National Company Law Appellate Tribunal New Delhi
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
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