Amardeep Singh Dahiya Ex-Director of Polo Hotels Ltd. (Since Deceased) Through LRs Vs Navneet Gupta, IRP of Polo Hotels Ltd. & Anr.
.... Learned counsel for the Appellant submits that the Appellant has paid the entire dues of Financial Creditor and also settled with other members of the CoC. 3. Learned counsel for the IRP submits that CoC has already approved the proposal and I.A. No.506 of 2025 has been filed under Sectio ...
National Company Law Appellate Tribunal New Delhi
Rahee Jhajharia E to E JV Vs MB Power (Madhya Pradesh Ltd
.... of Rs. 20.10 crores (approx.) to Hindustan Thermal - EPC towards compensation in terms of purchase and work orders executed between them. Thus, their exist a dispute between the appellant and Hindustan Thermal - EPC. Section 8 and thereafter Section 9 filed by the Appellant against the CD is no ...
National Company Law Appellate Tribunal New Delhi
M/s. Daimler Financial Services India Private Limited Vs Mr. Ashish Alex
.... observed as follows: “…. 25. The law on limitation with respect to IBC is settled and emphatic in its denunciation of delays. The power to condone delay is tightly circumscribed and conditional upon showing sufficient cause, even within the period of delay which is capable of being cond ...
National Company Law Appellate Tribunal New Delhi
IL&FS Financial Services Limited Vs Adhunik Meghalaya Steels Private Limited
.... its debt in writing before the expiration of the three-year period, the limitation period would be extended by another three years. This is in conformity with Section 18 of the Limitation Act, which allows for the revival of the limitation period based on the acknowledgment of debt. The questio ...
National Company Law Appellate Tribunal New Delhi
Shristi Infrastructure Development Corporation Limited Vs Housing and Urban Development Corporation Limited
.... t the said order before this Tribunal which appeal was dismissed as withdrawn. Thereafter, I.A. No.693/KB/2024 was filed. Prayers made in I.A. No.693/KB/2024 are as follows: “a) Invoke its inherent powers as vested under Rule 11 of National Company Law Tribunal Rules, 2016, and Re-call th ...
National Company Law Appellate Tribunal New Delhi
Nakul Bharana Vs National Asset Reconstruction Company Limited & Ors.
.... I on 16.08.2021 and appellant shall be able to clear the dues of the lender after receiving the amount as granted in the arbitration proceeding. The resolution plan of the holding company Era has already been approved on 11.06.2024. 5. Learned counsel for the respondent refuting the submis ...
National Company Law Appellate Tribunal New Delhi
Divyesh Desai RP of GPT Steel Industries Ltd. Vs Gujarat Industrial Development Corporation Bhuj
.... other relating to the fraudulent and collusive manner in which the entire resolution process was initiated by the related parties of the corporate debtor themselves, solely with a view to corner the benefits of the mining lease. 3.13. Overruling the objections of the State, the NCLT, Chenna ...
National Company Law Appellate Tribunal New Delhi
Dilipkumar Lokooram Arora, (Member of Suspended Board of Directors) Sahara Hospitality Ltd. Vs KTR Management Service Pvt. Ltd. & Anr.
.... s as in threatened in the Notice under reference and if required shall defend any action at your sole risk as to costs and consequences which please note.” 9. Further, the corporate debtor has terminated the Facility Agreement vide letter dated 26.12.2019 in which termination, it was also s ...
National Company Law Appellate Tribunal New Delhi
Evergreen Corporation Vs M/ss. Satec Envir Engineering (India) Pvt. Ltd.,
.... the time defects were cured beyond 7 days period. 8. Finally on 22.01.2025, the Registry intimated by email that the Appeal and I.A will be listed on 22.01.2025. In brief, it is claimed that: “…. 38. In view of the above, Appellant states and submits as follows: 38.1. Appella ...
National Company Law Appellate Tribunal New Delhi
United Futuristic Trade Impex Pvt. Ltd. Vs Varaha Infra Ltd.
.... entered between the parties. Learned counsel for the Respondent undertakes to deposit a sum or Rs. 2 crores on or before 28.02.2024. Failing which, the matter will be heard based on the record available before this Bench. List the matter on 18.03.2024.” 7. The above orders do not indicate ...
National Company Law Appellate Tribunal New Delhi
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