Orblanche Holdings Private Limited and Ors Vs Registrar of Companies, Mumbai
.... gly, the Applicants filed the aforesaid Form 20B in physical form with Registrar of Companies, Mumbai, as the Registrar of Companies, Mumbai refused to accept the hard copies. 15. Thereafter the Applicants came to know that the E-Forms are prepared in such a way that it does not accept the ...
National Company Law Tribunal, Mumbai Bench, Court - V
Ministry of Petroleum and Natural Gas Vs Satish Kumar Gupta
.... tcy Code, 2016 and rule 11 of the National Law Tribunal Rules, 2016. Submissions of Respondent in brief 7. Ms. Pinkush Jaiswal ("ExRP") after receiving the claim from the Applicant, raised certain queries and sought certain documents to substantiate the claim. After much corr ...
National Company Law Tribunal, Mumbai Bench, Court - V
Caparo Financial Solutions Limited Vs M/s Joister Infoserve Pvt. Ltd
.... e of Mr. Nikunj Kampani, Mrs. Manisha Kampani, Mr. Ramchandra Solanki and Mrs. Alpa Solanki and Corporate Guarantee of Joister Infomedia Pvt. Ltd. (Deed of Personal Guarantee dated 15th September, 2017). 8. However, the Corporate Debtor failed to comply the repayment schedule as ...
National Company Law Tribunal, Mumbai Bench, Court - V
Brajesh Mishra and Others Vs M/s Dolphin Offshore Shipping Ltd
.... r has, inter alia, pleaded that a joint Application under Section 9 of the Code by one or more Operational Creditor is not maintainable, the individual claim of each of the Operational Creditor is less than the minimum threshold limit of Rs. 1 crore and therefore, ex-facie, the Petition is not m ...
National Company Law Tribunal, Mumbai Bench, Court - V
Seksaria Industries Private Limited Limited Vs
.... cant Companies and their respective shareholders (“the Scheme”) is dispensed with in view of the consent affidavits given by the 100% Unsecured Creditors of the Applicant Company No.1. 17. That there are 02 (Two) unsecured creditors having an outstanding balance of Rs.36,800/- (Rupees Thir ...
National Company Law Tribunal, Mumbai BenchCourt - I
Topsgroup Service (India) Limited Vs M/s. Atos India Pvt. Ltd
.... raise its invoice on Atos with reference to the agreement under which the invoice is issued which shall state the description of services being invoiced and the charges payable by Atos. Atos shall make the payments monthly for all undisputed invoices within forty-five (45) days of receipt of inv ...
National Company Law Tribunal, Mumbai Bench, Court - I
BNP Paribas India Solutions Private Limited Vs
.... (IND AS-8) etc. as may be applicable; ii. The Petitioner / Transferee Company shall comply the requirements of Circular No. F. 7/12/2019/CL-I dated 21.08.2019, issued by the Ministry of Corporate Affairs; iii. The Petitioner/Transferee Company shall comply with the provisions of Secti ...
National Company Law Tribunal, Mumbai Bench, Court - I
Dev Versha Jatro-Valley Pvt. Ltd Vs
.... eply to the observations made by the RoC, however, the same is not reflected on the e-portal of the Tribunal. Ld. Counsel is directed to approach the Registry and cure the defects, so that their reply is reflected on the e-portal of the Tribunal. Ld. Counsel also submitted that they have filed th ...
National Company Law Tribunal, New Delhi Court V
M/s Paras Sales Corporation Vs M/s OC Specialities Private Limited
.... to the legitimate claims of the Respondents. 18. However, after issuing the said false reply, Mr. Nirav Doshi met the Respondents at their office on or about 25th November 2022. At the meeting dated 25 November 2022, the said Mr. Nirav Doshi accepted his illegal conduct on behalf of the Pe ...
National Company Law Tribunal, Mumbai Bench, Court - II
Assistant Commissioner Vs Abhijit Guhathakurta Liquidator for EPC Constructions I Ltd
.... delay in re-submission of the claim in correct form was inadvertent. Since, the liquidation process is still ongoing, no prejudice would be caused to the liquidation process or Liquidator or the Corporate Debtor. To buttress the above, the applicant relied on the decisions of the Hon’ble Princi ...
National Company Law Tribunal, Mumbai Bench, Court - II
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