Basix Promoters Private Limited Vs
.... er capital and financial base for future growth/expansion of the Applicant Company 3 / Amalgamated Company. iii . Amalgamation will give the consolidated Company better finances, facilitate adequate resource mobilization to sustain growth. iv . Strengthening and consolidating th ...
National Company Law Tribunal, New Delhi Court III
Smita Gupta Vs Mr. Markand Adhikari
.... solution Professional with Ms. Smita Gupta, Liquidator having Registration IBBIIPA-001/1P-P02768/2023- 2024/14283, having office at: Flat no 702, 7th floor, Godrej Central J Tower, Shell Colony, Near Tilak Nagar Railway Station- Maharashtra 400071 as "Liquidator" in the IA No. No.1157/2 ...
National Company Law Tribunal, Mumbai Bench Court V
Dr. Dipen Kailash Chandra Agarawal & Others Vs Nag Vidarbha Chamber of Commerce & Others
.... fence punishable Under Sections 406, 420, 409, 465, 467,468, 469, 470, 471 R/w Section 34 of Indian Penal Code vide Crime No.98/2023, registered with Police Station Sitabuldi, Nagpur which is being investigated by Economic Offence Wing of Crime Branch, Nagpur, which has also applied for the canc ...
National Company Law Tribunal, Mumbai Bench Court I
Sucden India Private Limited Vs Matoshri Laxmi Sugar Co-Generationindustries Limited
.... ibunal in exercise of its summary jurisdiction. The present Application must, therefore, fail on the ground of pre-existing dispute. 3.5 The Corporate Debtor on the point of delay in delivery of sugar submits that the sugar factory sector runs under stringent guidelines of the Government an ...
National Company Law Tribunal, Mumbai Bench Court VI
Om Flexpack Limited Vs Registrar Of Companies NCT of Delhi & Haryana
.... cluding the Balance sheet, Profit and Loss account along with Statutory Auditors Reports for the period of non-compliance are ready with the Company for submission to the RoC. 10. It is further stated in para 5 of the Appeal memo that the Company is going concern and the Company has also co ...
National Company Law Tribunal, New Delhi Court V
Generous Mercantile Pvt Ltd Vs Registrar Of Companies
.... are satisfied with the reasons given in the application and direct that the Appeal No. 65/252(ND)/2023 be restored to its original position, subject to payment of cost of Rs. 10,000/- to be deposited in Prime Minister’s National Relief Fund within one week. The Appellant shall file proof of depos ...
National Company Law Tribunal, New Delhi Court III
Hinduja Healthcare Limited Vs
.... t Ms. Feni Shah, Practicing Company Secretary, is hereby appointed as Scrutinizer of the meeting of the Equity Shareholders of the Applicant Company -1 to be held at TOWER-C, PLOT C-21, G-BLOCK, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 on 20th May, 2024 at 11:30 a.m. as well as Applic ...
National Company Law Tribunal, Mumbai Bench Court II
Mr. Amit Sangal Proprietor of M/s. Nitin Plastic Vs Mr. Kairav Anil Trivedi RP M/s. Prince MFG Industries Private Limited
.... Creditor and his PCS/Lawyer has continued his misrepresentation by fraudulently attaching documents which are the proceedings filed in IA 247 of 2022 filed by the CoC wherein this Operational Creditor is not a party and the CoC withdrew this vide IA 3346 of 2022 vide order dated 17.11.2022. ...
National Company Law Tribunal, Mumbai Bench Court II
Bank of Maharashtra Vs Amit Gupta erstwhile Resolution Professional of Unimark Remedies Limited
.... leted, pursuant to the directions of the Hon’ble Adjudicating Authority in the plan Approval Order, the Answering Respondent duly convened a CoC meeting on 16 June 2023 and placed the audited CIRP costs before the CoC for its consideration. After detailed discussions, the CoC approved the audite ...
National Company Law Tribunal, Mumbai Bench Court IV
Khimani Distributors And Marketing Limited Vs Huzefa Sitabkhan
.... ional time until May 2023, to submit rectified resolution plans and to improve the financial proposals. 26. The RP further states that During the 17th meeting of Respondent No. 2 held on 31.05.2023, the Committee of Creditors (CoC) and representatives of Resolution Applicants (RAs), includi ...
National Company Law Tribunal, Mumbai Bench Court V
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