Rajiv Bajaj Vs Axis Bank Limited
.... e which the said Bank account of the corporate debtor was put to debit Freeze by respondent no. 2 in view of the corporate debtor defaulting in paying the arrears aggregating to Rs. 38,18,218/- (Rupees Thirty Eight lakhs Eighteen Thousand Two Hundred and Eighteen only). 2.7. The Applicant ...
National Company Law Tribunal, Mumbai Bench Court I
Presidia Araya Resident Welfare Association Vs Pioneer Urban Land & Infrastructure Ltd.
.... ioner has no objection if these documents are taken on record. The same are taken on record. Thus IA Nos. 635/2024 and 636/2024 are disposed of and the same be tagged with the main CP for reference purpose. CP (IB) No. 244(PB)/2022, RT CP (IB) No. 327 /Chd/Pb/2022 ...
National Company Law Tribunal, Chandigarh Bench
Corporation Bank Vs Tara Health Foods Ltd
.... he table appended in the affidavit on Pages 3-4, the remaining amount i.e. Rs.3.73 crores is to be paid on or before 26.05.2024. Keeping in view the facts and circumstances, it becomes evident that the OTS proposal is already approved by the petitioner-Bank and an amount of Rs.3. ...
National Company Law Tribunal, Chandigarh Bench
Indian Bank Vs Neha Bedi
.... pplication has been moved without constitution of CoC. Learned counsel for applicant wants to withdraw the present petition with a liberty to file afresh. Keeping in view the statement made, IA No. 113/2023 is dismissed as withdrawn with a liberty aforesaid. Ld. counsel for the ...
National Company Law Tribunal, Chandigarh Bench
Kudos Chemie Ltd Vs Rahul Sales Ltd
.... that 180 days period of CIRP has expired on 12.03.2024. The said extension of 90 days has been approved by the CoC in its 5th meeting dated 26.02.2024 with 100% voting rights. Keeping in view the statement made by learned counsel for the applicant and the facts and circumstances mentioned in the ...
National Company Law Tribunal, Chandigarh Bench
Bajrang Steel Trading Co. Pvt. Ltd Vs Inox Wind Ltd
.... herewith a copy of the application and the entire paper book and the copy of this order. In case, the service of speed post on the aforesaid respondent is not effected, the applicant shall adopt the mode of substituted service, and the notice of hearing be advertised in two daily newspapers ...
National Company Law Tribunal, Chandigarh Bench
Neeraj Kumar Dubey & Ors Vs Rudra Buildwell Projects Pvt. Ltd
.... ar as the issue regarding non-disclosure by the petitioners in their section 7 petition that RCs had been issued in respect of 4 out of 100 allottees by UPRERA before filing of Section 7 petition is concerned, we are of the view that the FC should have disclosed this fact in their petition, howe ...
National Company Law Tribunal, New Delhi Bench Court VI
Shree Siddhivinayak Cotspin Private Limited Vs Rajan Deshraj Agarwal
.... as per the information available, the Successful Resolution Applicant, whose plan has been approved by the CoC, has proposed to invest/pay a sum of Rs. 32 crores for the revival of the Corporate Debtor. The Counsel for the Applicant has further contended that as against the said amount, the Appl ...
National Company Law Tribunal, Mumbai Bench Court II
Kalyan Janata Sahakari Bank Ltd Vs Arun Kapoor
.... ons do not deal with the issue of allocation of profits earned during CIRP when the RFRP and the Resolution Plan are silent. There appears to be no reported decision dealing with this issue. 11. It has also been brought to our notice that the Report of the Insolvency Law Committee dated 20 ...
National Company Law Tribunal, Mumbai Bench Court II
PKH Ventures Limited Vs Monitoring Agency of Amar Remedies Limited
.... of payment being made under its terms. In other words, the Monitoring Committee fully recognised that the Resolution Plan cannot be implemented until the applications filed by SRA were heard and disposed of, but still demanded that the payment under the Resolution Plan be completed in full despi ...
National Company Law Tribunal, Mumbai Bench Court I
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