CA Prashant Jain RP of Grey�s Exim Private Limited Vs UPS Express Pvt. Ltd.
.... 14/08/2023 9 Date of Issue of Invitation for EoI 05/09/2023 10 Date of Final List of Eligible Prospective Resolution Applicants 30/07/2023 ...
National Company Law Tribunal, Mumbai Bench
Anish Niranjan Nanavaty Vs @Independent TV Limited & Others
.... Ltd. for Re. 1 on 30th October 2017. The Corporate Debtor therefore viewed the said asset as a bad debt and when Reliance Web-Store Ltd ("RWSL"), a solvent company expressed willingness to take over the bad debt, the Corporate Debtor did so thereby reducing its exposure to RWSL and get ...
National Company Law Tribunal, Mumbai Bench
Wendy Marketing Private Limited Vs @NA
.... es of Association inter alia delineating their object clauses, as well as their last Audited Annual Accounts for the Financial Year 31.03.2024. 9. It has been stated that the Applicant No. 1/Transferor Company No. 1 has 03 (Three) Equity Shareholders. Certificate from Chartered Accountants c ...
National Company Law Tribunal, New Delhi Bench
SSB Infradevelopers Private Limited Vs @Registrar of Companies
.... b) Copies of the Property documents in the name of the Company c) Affidavit dated 30.12.2024 indicating 5-year Business Plan of the Company. 9. At this juncture, it will be advantageous to examine the requirement of Section 252(3) of the Companies Act, 2013 insofar as grant of rel ...
National Company Law Tribunal, New Delhi Bench
Oski Technology Private Limited Vs NA
.... orporate personon15.05.2023.ThecopyofthePreliminaryReportdated15.05.2023 is placed on record and marked as Annexure- L. (xv) After undertaking required statutory payments and payment of liquidation costs during liquidation, there remained a surplus of INR 6,53,09,428 in the bank account. Ou ...
National Company Law Tribunal, New Delhi Bench
Balaji Niryaat Private Limited Vs Arun Kumar Gupta, RP of Reform Ferro Cast Limited & Anr.
.... ated 20/07/2022, was pleased to allow further time to the Applicant to submit its EOI and resolution plan, despite the expiry of the time period of submission of EOI and the resolution plan. 9. In the matter of Govind Prasad Todi &Anr. Vs. Satya Narayan Guddeti & Ors., the Hon’ble NC ...
National Company Law Tribunal, Kolkata Bench
Bijendra Kumar Jha Liquidator of Neoteric Infomatique Limited Vs NA
.... s analyzed the materials placed on record, including the submissions of the Liquidator and relevant reports filed during the liquidation process. 12. The Tribunal notes that the Applicant has failed to provide any resolution passed by the Stakeholders’ Consultation Committee (SCC) in suppor ...
National Company Law Tribunal, Mumbai Bench
Go Airlines (India) Limited Vs NA
.... resolution plan, including at any time before the preparation of the information memorandum. 12. Further, in the matter of Sreedhar Tripathy vs. Gujarat State Financial Corporation and Ors. (12.10.2022 - NCLAT): MANU/NL/0788/2022, the Hon’ble NCLAT in para 7 has stated as under: - The ...
National Company Law Tribunal, New Delhi Bench
Income Tax Officer, Ward 21(1), New Delhi Vs Registrar Of Companies, Delhi & Ors.
.... aped assessment and the company shall remain liable for the acts done by the company. 3. It is noted that on 07.10.2024, no one appeared on behalf of Respondent Nos. 2, 3 and 4, despite due service of notice and paper publication. Therefore, Respondents No. 2, 3 and 4 were set ex-parte. ...
National Company Law Tribunal, New Delhi Bench
State Bank of India & Ors. Vs Manglam Fiscal Services Pvt. Ltd.
.... liquidation where no resolution plan is received before the expiry of the CIRP period. Sub-section (2) thereof requires the Adjudicating Authority to pass the liquidation order where the Resolution Professional intimates to the Adjudicating Authority the decision of the Committee of Creditors ap ...
National Company Law Tribunal, Division Bench (Court -I) Kolkata
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
