M Sadasivam Vs Orient Craft Ltd
.... de Diary Nos.01005/1 dated 10.04.2024 and 01005/2 dated 18.04.2024. Both are taken on record. It is stated by ld. counsel for the petitioner that the matter has been settled and as per instructions, he may be permitted to withdraw the present petition. Keeping in view the facts and circumst ...
National Company Law Tribunal, Chandigarh Bench
India Comnet International Private Limited Vs
.... ders, creditors and other stakeholders and will not be prejudicial to the interests of any concerned stakeholders including shareholders or creditors. 10. The Applicant Companies have filed affidavits dated 12 th March, 2024 in compliance with Section 230(2)(a) of the Companies ...
National Company Law Tribunal, Chandigarh Bench
Delhi Financiers Private Limited Vs Registrar of Companies, Nct of Delhi & Haryana
.... ng its name struck off from the register of companies, the Tribunal on an application made by the company, member, creditor or workmen before the expiry of twenty years from the publication in the Official Gazette of the notice under subsection (5) of section 248 may, if satisfied that the compa ...
National Company Law Tribunal, New Delhi Court V
Smt. Manorma Aggarwal (Proprietor), M A Sales Corporation Vs M/s Vishal Mega Mart Private Limited
.... and in absence of any document signed by both parties acknowledging payment of interest for delayed payments, the interest so claimed on basis of alleged oral agreement cannot be allowed by this Tribunal. ii. M/s Oswal Cable Products Limited vs. M/s Jindal Speciality Textiles Limited in ...
National Company Law Tribunal, Chandigarh Bench
Sudhanshu Gupta Vs
.... The present application has been filed under Section 60(5) of the Insolvency and Bankruptcy Code 2016 for placing on record list of stakeholders as per Regulation 31 of Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016. The same is taken on record subject to jus ...
National Company Law Tribunal, Chandigarh Bench
State Bank of India Vs Amit Mittal
.... they have no objection in allowing the prayer of the applicant/personal guarantor. On the last occasion, this Adjudicating Authority having noted the facts and circumstances of the matter and directed the learned counsel for the State Bank of India to move application and also made it clear ...
National Company Law Tribunal, Chandigarh Bench
Metalfab Hightech Pvt. Ltd Vs Inox Wind Ltd
.... he payment has been made by the respondent/ corporate debtor through Demand Drafts bearing Demand Draft Nos. 53608 dated 07.05.2024, 530607 dated 06.05.2024 and 530609 dated 07.05.2024 and on instructions he may be permitted to withdraw the present application. Keeping in view the statement made ...
National Company Law Tribunal, Chandigarh Bench
AAA Vehicleades Private Limited Vs
.... celled or extinguished; iii. the continuation by or against the transferee company of any legal proceedings pending by or against any transferor companies on the date of transfer; iv. dissolution, without winding-up, of the transferor Companies; v. where share capital is held by a ...
National Company Law Tribunal, Chandigarh Bench
M/s Ehhutmia Solutions Private Limited Vs Registrar of Companies, Jammu and Kashmir
.... tory obligation and did not file the required e-form INC-20A within the stipulated time frame viz. 180 days of its incorporation under sub-section (1)(a) of section 10A of the Companies Act, 2013. As a result, the RoC initiated the necessary action as per the provisions of sub- section (1)(d) of ...
National Company Law Tribunal, Chandigarh Bench
SKM Cotton Company Vs Ahuja Cotspin Private Limited
.... of the petition and rejoinder. Written submissions dated 22.12.2022 were filed by the Corporate Debtor vide diary no. 02229/4 . 6. During the course of arguments, it is contended by the Ld. Counsel for the Operational Creditor that the dispute was raised by Corporate Debtor to ...
National Company Law Tribunal, Chandigarh Bench
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