Malwa Renewable Energy Private Limited Vs
.... as the website of West Bengal Pollution Board that that Transferee Company is setting up a plant to produce 660 KLPD grain based distillery and 10 KLPD malt spirit. In view of the above, the notice needs to be sent to the regulator(s) dealing with the above business, as may be applicable, (e.g. ...
National Company Law Tribunal, Chandigarh Bench
Sahil Dhingra Vs Orient Craft Ltd. & Ors
.... ections of the NCLAT for early disposal of this matter and Order dated 12.01.2024 of this Bench, this Bench wanted to complete hearing of the matter on merits to dispose it finally. However, the parties submitted that the pleadings in the matter are not complete and therefore, they are not in a ...
National Company Law Tribunal, Chandigarh Bench
U.K. Paints (Overseas) Limited Vs
.... is a tax compliant company under the applicable provisions of Income Tax Act, 1961 and Goods and Services Tax (“GST”) Act along with status of pending demand/dues, if any, with the Income Tax Department and GST Department has been annexed with the Application as Annexure-I. (xxii) As per ...
National Company Law Tribunal, Chandigarh Bench
Ashish Mohan Gupta (PG) Vs
.... tion is not preponed and heard on merits then it would cause irreparable loss to the applicant. On the other side, it is stated by Ld. Counsel for the Union Bank of India, Mr. Kamal Satjia that the application for restoration may not be preponed as this application for restoration cannot b ...
National Company Law Tribunal, Chandigarh Bench
Gursev Singh Vs
.... n has been filed under section 7 shall not be reason to reject the company petition and not to entertain the said company petition." C. Md. Sadique Islam and Ors. v. Niraj Kumar Agarwal and Ors Company Appeal (AT) (Insolvency) No. 1081/2022, in which it was held by Hon’ble NCLAT that ...
National Company Law Tribunal, Chandigarh Bench
Tata Capital Financial Services Limited Vs Rakesh Bhatnagar
.... itted claim of Rs. 1,68,64,977/-. 6. Subsequently, the Resolution Professional contacted the Personal Guarantor viz. Mr. Rakesh Bhatnagar to give or prepare a repayment plan containing a proposal to the creditors for restructuring of his debts. However, the Personal Guarantor declined to giv ...
National Company Law Tribunal, New Delhi Court IV
Industrial Conbuild Co Private Limited Vs Sumat Kumar Gupta
.... 1.40% Applicant 53.52 2.69 0.75 1.40% Total 1987.00 100.0 28.00 6. Respondent No. ...
National Company Law Tribunal, Chandigarh Bench
Mistcold Sale and Services Pvt. Ltd Vs Nayati Healthcare and Research Pvt. Ltd
.... as been taken up on special mentioning. IA(I.B.C) No. 1178/2024 The present application has been filed on behalf of Resolution Professional under section 25(2)(e) of the Insolvency and Bankruptcy Code, 2016 for placing on record revised/updated claims of the committee of creditors. The ...
National Company Law Tribunal, Chandigarh Bench
Gagandeep Kaur Vs
.... on to reject the company petition and not to entertain the said company petition." C. Md. Sadique Islam and Ors. v. Niraj Kumar Agarwal and Ors Company Appeal (AT) (Insolvency) No. 1081/2022, in which it was held by Hon’ble NCLAT that "We, thus, are of the view that the order pass ...
National Company Law Tribunal, Chandigarh Bench
Central Bank of India Vs M/s. Kaur Sain Spinners Ltd
.... e said Petition and directing commencement of CIRP qua the CD M/s Kaur Sain Spinners Limited and appointed Mr. Nipan Bansal IP having Registration No. IBBI/IPA-001/IP-P00039/2017-18/10100 Email ID: irp@parshotamandassociates.com as IRP to conduct CIRP in respect of the CD M/s Kaur Sain Spinners ...
National Company Law Tribunal, Chandigarh Bench
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