I B Enterprises Vs Tarc Limited
.... arties. Mr. Aditya Puri, Ld. Counsel for the Respondent who is yet to file his Vakalatnama on instructions stated that the settlement has been arrived between the parties on 24.08.2023. Today the Proxy counsel for the Petitioner orally stated that he has been instructed that they will ...
National Company Law Tribunal, New Delhi Principal Bench
M/s. Rama Tent House Vs M/s. Unisons Hotels Pvt. Ltd
.... Applicant. Liberty is granted to the Applicant to withdraw the Company Petition bearing IB/596/ND/2020. Order for admitting CIRP is terminated and IRP is discharged from his duties. IRP will handover all the documents and relevant material to the Corporate Debtor, if any. Since the CIRP is termi ...
National Company Law Tribunal, New Delhi Court VI
State Bank Of India Vs Bajaj Hindusthan Sugar Ltd
.... nces, Applicant, State Bank of India, has decided not to pursue, its application u/s 7 of IBC 2016 at this stage. 4. ln view of the above, it therefore, most respectfully prayed that this Hon'ble Tribunal may be pleased to: a. Dispose off the instant application u/s 7 of IBC 2016 on ab ...
National Company Law Tribunal, Allahabad Bench Prayagraj
Mr. Bhavesh Rathod Vs Aqua Infotech Pvt Ltd
.... Corporate Debtor in early dissolution and this agreement can be traced in the Minutes of the Second Stakeholder Committee Meeting. 6. As per the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations 2016, vide Regulation No.14, it is prescribed as under:- “ 14. A ...
National Company Law Tribunal, Mumbai Bench Bench Court V
Speed O Controls Private Limited Vs Darr Media Private Limited
.... ho did not vote in favour of the resolution plan? Clause B, Chapter III, at pg. 4 Yes Clause 3.7, Chapter IV at pg. 10 provides for the management of the affairs of the corpo ...
National Company Law Tribunal, Mumbai Bench Bench Court I
Sri Vijetha Engineers and Infrastructure Private Limited Vs Shri Abhijit Guhathakurta (Liquidator of EPC Constructions India Limited)
.... s of the Liquidator/Respondent: 8. The Liquidator denied the submissions of the Applicant and stated that there is a delay of 382 days and that the Application also filed beyond the permissible timeline (delay of 18 days) as pe the Code and the Liquidation Regulations. The Respondent furthe ...
National Company Law Tribunal, Mumbai Bench Bench Court II
Shanti Synthetics Vs IDT Clothing Pvt. Ltd
.... ,00,000/-, movables as scrap Rs.3,00,000/-, Vehicle- Rs.15,000/- and GST- Rs.56,700/-). 9. Thereafter, some of the stolen items (13 sewing machines and 2 window air conditions) were recovered by the police at Bhiwandi Police Station and the same were also sold through public auction to Mr.R ...
National Company Law Tribunal, Mumbai Bench Bench Court II
Blooming Jewellery Private Limited Vs
.... inistry of Corporate Affairs, Kanpur; (c) The Official Liquidator, Uttar Pradesh, Allahabad; (d) the Income Tax Department. 13. In response to the above stated notice, the Registrar of Companies, Ministry of Corporate Affairs, Kanpur, Uttar Pradesh has submitted its Report dated 29th Septe ...
National Company Law Tribunal, Allahabad Bench Prayagraj
T N S Hotels and Resorts Pvt Ltd Vs
.... lic limited company incorporated under the Companies Act, 1956 on 05.09.1979. 17. The Transferor Company is a Wholly Owned Subsidiary of the Transferee Company. Whereas the Transferee Company is a public limited listed company. Both the Companies are Group Companies under the common managem ...
National Company Law Tribunal, Allahabad Bench Prayagraj
SAS Colonisers Private Limited Vs
.... 0 each held in the Transferor Company No. 3-Sadabahar Constructions Pvt Ltd. d. The Transferee Company will issue 4113 (four thousand one hundred and thirteen) Equity Shares of ₹100 each, credited as fully paid-up, to the Equity Shareholders of the Transferor Company No. 4 for every 1 ...
National Company Law Tribunal, Allahabad Bench Prayagraj
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