Pankaj Mehta & Ors Vs M/s Ansal Hi Tech Townships Limited
.... her with the account of money paid by allottees. It is useful to extract the letter dated 02.12.2017 issued by ‘Mist Direct’ to all allottees, which is to the following effect:- “MIST DIRECT SALES PRIVATE LIMITED Registered office: Grg. No. 1 Gole market, Bhagat Singh Marg. New Del ...
National Company Law Appellate Tribunal New Delhi
Fortune Broking Intermediary Pvt. Ltd Vs Piramal Capital & Housing Finance Ltd
.... spondent does not dispute the submission that Appellant is not a creditor. Learned counsel for the Respondent submits that as per para 5.24 of I.A. No.2524 of 2020, the Appellant was not a creditor of the Corporate Debtor. Proceedings for preferential transaction could have been proceeded only a ...
National Company Law Appellate Tribunal New Delhi
Fortune Gilts Pvt. Ltd Vs Piramal Capital & Housing Finance Ltd
.... spondent does not dispute the submission that Appellant is not a creditor. Learned counsel for the Respondent submits that as per para 5.24 of I.A. No.2524 of 2020, the Appellant was not a creditor of the Corporate Debtor. Proceedings for preferential transaction could have been proceeded only a ...
National Company Law Appellate Tribunal New Delhi
Black Rock Financial Services Pvt. Ltd Vs Piramal Capital & Housing Finance Ltd
.... spondent does not dispute the submission that Appellant is not a creditor. Learned counsel for the Respondent submits that as per para 5.24 of I.A. No.2524 of 2020, the Appellant was not a creditor of the Corporate Debtor. Proceedings for preferential transaction could have been proceeded only a ...
National Company Law Appellate Tribunal New Delhi
El Dorado Biotech Pvt. Ltd Vs Piramal Capital & Housing Finance Ltd
.... senior counsel for the Respondent does not dispute the submission that Appellant is not a creditor. Learned counsel for the Respondent submits that as per para 5.24 of I.A. No.2524 of 2020, the Appellant was not a creditor of the Corporate Debtor. Proceedings for preferential transaction could h ...
National Company Law Appellate Tribunal New Delhi
Avinash Totade & Ors Vs Anish Sinew Developers Pvt. Ltd
.... under such circumstances to amend the decree and it is unnecessary to amend the plaint (Badri Pande v. Chhangur Pandey [AIR 1933 All 102]; Jamini Bala Biswas v. Bank of Chettinad, Ltd. [AIR 1935 Rang 522] , AIR at p. 523). Lastly, there is the view, which I have already noted, which goes to the ...
National Company Law Appellate Tribunal New Delhi
Invoice Discounters of Riva Perfumes LLP Represented by Minion Ventures Private Limited Vs Riva Perfumes LLP
.... ere notices have been issued in Civil Appeal Diary No.20458 of 2023, hence, the Appellant has prayed for adjournment sine die of the application, which was not granted. 3. We have considered the submissions of learned counsel for the Appellant and perused the record. 4. Both ...
National Company Law Appellate Tribunal New Delhi
State Bank of India Vs Anish Niranjan Nanavaty & Anr
.... anies of the concerned State duly certified by a legal practitioner or a chartered accountant or a cost accountant or a company secretary; (12) “fee” means the amount payable in pursuance of the provisions of the Act and these rules for any petition or application or interlocutory applicati ...
National Company Law Appellate Tribunal New Delhi
Pankaj Dayaprasad Tiwari Vs Sunil Gajanan Nanal
.... pect to the ability of RA to honor its payment obligations mentioned in the Resolution Plan. Mr. Pankaj Tiwari mentioned that during the CIRP only the promoters have taken efforts to provide necessary financial assistance to the CD to maintain its going concern status and meet the expenses ...
National Company Law Appellate Tribunal New Delhi
Ashwani Kumar Kaura Vs Devendra Umrao Resolution Professional of Ansal Lotus Melange Projects Private Limited & Anr
.... udio/ Celebrity Suite Buyers/ Allottees) and other Creditors if accepted and admitted by the Resolution Professional after the submission of present Resolution Plan, shall be considered by the Resolution Applicant, and shall be treated at part with the claims of the present Financial Creditor ...
National Company Law Appellate Tribunal New Delhi
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