Rahul Maroo Vs Bruck Pharma Private Limited
.... ion and Transfer of Undertakings) Act, 1970 (5 of 1970) or in clause (b) of section (2) of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), or from a co-operative bank as defined in clause (b-li) of section 2 of the Reserve Bank of India Act, 1934 (2 of 19 ...
National Company Law Appellate Tribunal New Delhi
State Bank Of India Vs Dharmraj Aluminium Industries Privatelimited
.... oceedings. The Appellant is not entitled for the benefit of Section 14 of the Limitation Act due to pendency and winding up petition in the High Court. 11. The learned Counsel for the Respondent has relied on the judgment of this Tribunal in Company Appeal (AT) (Ins.) No.1066 of ...
National Company Law Appellate Tribunal New Delhi
Ari Mohan Dangayach Vs I Field Limited
.... Learned counsel for the Operational Creditor also submitted that amount to be paid by the Corporate Debtor has been finalised and the Operational Creditor has agreed to accept the amount to end the entire controversy. Learned counsel for the Appellant submits that within two weeks’ period ...
National Company Law Appellate Tribunal New Delhi
Kunwer Sachdev Vs Su Kam Power Systems Limited & Ors
.... solution professional or liquidator then fails to file an application, then the creditor or the CoC may file the application itself. 2.4. The Committee also considered if the successful resolution applicant should be permitted to file such applications. However, it was agreed that this woul ...
National Company Law Appellate Tribunal New Delhi
Chaitanya Sevabhavi Sanstha Vs Manoj Kumar Agarwal
.... Resolution Plan was approved by the CoC on 13.08.2021 and the application by the Applicants were filed in the year 2022. The Adjudicating Authority in Para 29 and 30 recorded the following findings: “29. In the present application, the members of the Applicant association submit that they h ...
National Company Law Appellate Tribunal New Delhi
Sita Chaudhary Vs Haryana Telecom limited & Anr
.... ...
National Company Law Appellate Tribunal New Delhi
Vivekanand Dhaneshwar Jha & Anr Vs Jigar Tarun Bhatt & Anr
.... to pass any other and further orders as may be deemed fit and proper in the interest of justice”. 4. The adjudicating Authority by the Impugned Order has allowed the Application of Resolution Professional directing for liquidation of the Corporate Debtor and simultaneously reje ...
National Company Law Appellate Tribunal New Delhi
Rishabh Singhvi Vs OPJK Paper Company & Anr
.... tional Creditor. 2. Today, before the Court both the parties agreed to amount of Rs.14 Lakhs to be paid by the Appellant to the Respondent – Operational Creditor towards interest. In addition to the above, an amount of Rs.2 Lakhs may also be paid by the Appellant to the IRP. 3. In vi ...
National Company Law Appellate Tribunal New Delhi
Ashok Tiwari Vs DBS Bank India Ltd. (DBIL) & Anr
.... Adjudicating Authority admitting Section 7 Application filed by the DBS Bank India Ltd. We have by our order given liberty to the Appellant to withdraw the Appeal and file an Application under Rule 49(2) of NCLT, Rules 2016. 3. Applicant in the Application submits that Ap ...
National Company Law Appellate Tribunal New Delhi
Oswal Minerals Ltd Vs Santanu Kumar Samanta
.... grieved by the direction where applicant was directed to pay the outstanding dues towards CIRP Cost as well as Fee to Erstwhile IRP, has filed this Appeal. 3. Learned Counsel for the Ex-IRP submits that the payment has already been received by the ex-IRP from the Committee of Creditors. ...
National Company Law Appellate Tribunal New Delhi
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