Bhanu Pratap Singh Vs Rakesh Jindal (Liquidator)
.... than ten percent at a time.]” 23. When we look into the auction details, we get the correct picture as to whether there is any violation of the mode of Sale. It is the claim of the Appellant that Liquidator has reduced the reserved price beyond the limit permissible under Schedu ...
National Company Law Appellate Tribunal New Delhi
Raj Radhe Finance Limited Vs Shrinathji Spintx Pvt. Ltd
.... NCLT Registry seeking substitution of the Appellant in place of Bank of Baroda in the main company petition but the said IA was yet to be numbered and notified for hearing. Nonetheless, when we peruse the order sheet, no such presence of the Counsel for the Appellant has been recorded by the Adju ...
National Company Law Appellate Tribunal New Delhi
Internex Poly Pvt. Ltd Vs Gangotri Infrastructure Pvt. Ltd
.... n bearing 219 of 2020 was filed to delete the names of Respondent No. 4 to 8 and 13 from the array of parties in the main petition and also sought deletion of the prayers made against them as the final reliefs as well as the interim reliefs. 6. The Application filed by the Appellant was all ...
National Company Law Appellate Tribunal New Delhi
Akbar Travels of India Private Limited Vs Ritco Travels & Tours Private Limited
.... Code, 2016, as this Section enables only a person, who has provided goods or rendered services under a transaction to another person and on completion of such transaction the Corporate Debtor has defaulted in relation to the payment arising under such a transaction. In this case, the Appellant ...
National Company Law Appellate Tribunal New Delhi
Shweta Sharma Vs SREI Equipment Finance Ltd. & Anr
.... consequence thereof. Please acknowledge receipt of this notice. Yours faithfully, For ANS Associates Neelina Chatterjee Partner C.C.: Client” 15. We may further notice that the Adjudicating Authority in the impugned order has referred to Certif ...
National Company Law Appellate Tribunal New Delhi
State Bank Of India Vs National Highways Authority Of India & Anr
.... ity over the payment of debts of the Bank. Both the parties having relied on various clauses of Concession Agreement and Escrow Agreement, we need to notice the relevant clauses herein. The Concession Agreement dated 24.04.2012, in Article 25.4, defines ‘premium’ in following words: “25.4. ...
National Company Law Appellate Tribunal New Delhi
Sundaram Brake Linings Ltd Vs Chief Materials Manger
.... ids and accordingly many a times, independent decisions were taken by the company. He further stated after 2014 his company stopped participating in railways tenders of CBB. He further stated since he had no role to play, a lenient view be taken. 12. Similar was the confession of Mr. Balaji ...
National Company Law Appellate Tribunal New Delhi
Arunkumar Jayantilal Muchhala Vs Awaita Properties Pvt Ltd & Anr
.... ion, by its very frame, cannot be read so expansive, rather infinitely wide, that the root requirements of “disbursement” against “the consideration for the time value of money” could be forsaken in the manner that any transaction could stand alone to become a financial debt. In other words, an ...
National Company Law Appellate Tribunal New Delhi
Stakeholders Consultation Committee of Punjab Basmati Rice Ltd Vs Mr. Sanjay Kumar Aggarwal
.... Period 01 .11.2021 15.03.2020 to 02.10.2021 30.03.2022 09.11.2021 to 31.03.2022 02.02.2023 31.08.2021 to 02.02.2023* * The application bearing IA No. 471/2021 ...
National Company Law Appellate Tribunal New Delhi
Gupta Textiles Vs Darshan Patel & Ors
.... 4,822/-, out of which only upfront cash payment of Rs.1.05 crores has been offered. The Operational Creditor having been given option of partly paid redeemable preference shares 1,60,00,000 having paid value of INR 10 wherein the amount proposed is INR 8 crores. The total upfront payment being I ...
National Company Law Appellate Tribunal New Delhi
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