Dr. Vichitra Narayan Pathak Vs Suraksha Realty Ltd. & Anr
.... r on 21.05.2024 :- “In the meantime, no further steps shall be taken in pursuance of the impugned order which was subsequently also clarified on 27.05.2024.” In view of the order passed in this appeal earlier RP cannot come back. We are of the view that as for the statutory compl ...
National Company Law Appellate Tribunal New Delhi
Bikash Swain Vs Official Liquidator Sagarika Mishra & Ors
.... 4 - Mr. B.P. Singh, learned Counsel for the Appellant submits his Vakalatnama is filed in the present matter. On instructions, he intends to withdraw the Appeal. Considering the submissions, this Appeal stands disposed of as withdrawn. Pending applications, if any, s ...
National Company Law Appellate Tribunal New Delhi
Col. Ashish Khanna, SM (Retd.) Vs Delhi Gymkhana Club Limited & Anr.
.... on under Section 218 of the Companies Act and get reappointed as Secretary. The said issue of protection under Section 2018 having already been pronounced by the NCLT, which order has not been interfered with by this Tribunal or the Hon’ble Supreme Court, we are of the view that subsequent appli ...
National Company Law Appellate Tribunal New Delhi
Dheeraj Wadhawan Vs Union Bank of India & Anr.
.... treated as a wilful defaulter." “8.5 PERFORMANCE BY THE SAID BANKS Any duty or obligation of the Security Trustee hereunder or under any Security Document or other agreement, document or instrument contemplated herein or therein may be performed by the said Banks and any such per ...
National Company Law Appellate Tribunal New Delhi
Bikash Swain Vs Official Liquidator Sagarika Mishra & Ors
.... DGMENTTAG-JUDGMENT Mr. B.P. Singh, learned Counsel for the Appellant submits his Vakalatnama is filed in the present matter. On instructions, he intends to withdraw the Appeal. Considering the submissions, this Appeal stands disposed of as withdrawn. Pending applications, if any, ...
National Company Law Appellate Tribunal New Delhi
Siddharth Satish Katariya (Ex-Director) Vs Superfine Profile and Extrusions Pvt. Ltd.
.... DEFAULT OCCURRED (ATTACH THE WORKINGS FOR COMPUTATION OF AMOUNT AND DAYS OF DEFAULT IN TABULA ...
National Company Law Appellate Tribunal New Delhi
Rathin Amishbhai Majmudar, Resolution Professional of Personal Guarantor Vs Indian Bank (Erstwhile Allahabad Bank) & Anr.
.... mposed the cost. 3. It is submitted that the appellant has explained that it was an inadvertent mistake in the affidavit by mentioning the name whereas in the Report the correct name was mentioned and further the personal guarantor Shri Sumit Suresh Bhatnagar has already filed Reply and th ...
National Company Law Appellate Tribunal New Delhi
Florex Tiles,through Authorised Representative Mr. Pawan Mecho Vs Crystal Ceramic Industries Ltd.
.... er 7 Rule 10, the plaint was required to return to the plaintiff for being presented in the proper Court having jurisdiction. The above judgment, thus, does not help the Appellant. 16. The learned Counsel for the Appellant has relied on the judgment of Hon’ble Supreme Court in Vimlesh Kum ...
National Company Law Appellate Tribunal New Delhi
Vantage Point Asset Pte. Ltd Vs Gaurav Misra
.... er 7 Rule 10, the plaint was required to return to the plaintiff for being presented in the proper Court having jurisdiction. The above judgment, thus, does not help the Appellant. 16. The learned Counsel for the Appellant has relied on the judgment of Hon’ble Supreme Court in Vimlesh Kum ...
National Company Law Appellate Tribunal New Delhi
Ashoka Creations Limited Vs Lykos India Private Limited
.... e 68 of the Appeal Paper Book (‘APB’ in short) as well as in the Section 9 application at page 99 of the APB is shown as 25.07.2016. We also notice that 10 out of the 11 invoices were dated between 25.07.2016 and 02.02.2017. It is the case of the Corporate Debtor that even taking into account th ...
National Company Law Appellate Tribunal New Delhi
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