Santoshi Hyvolt Electricals Pvt. Ltd. Vs Kalpataru Projects International Ltd.
.... s misplaced by the clerk and he resigned/left the office, because to which the same has not been re-filed in the above-said case within seven days. Thereafter the counsel forgot to the track the matter and forgot to take care of the matter and due to which there has been 291 days delay in re-fil ...
National Company Law Appellate Tribunal New Delhi
Col. Ashish Khanna (Retd.) Vs Delhi Gymkhana Club & Ors.
.... , inter-alia, without jurisdiction', coram non judice, meaning, in breach of the proviso to Section 419 (3) of the Companies Act (2013) (underlining emphasis supplied by the applicant): "23. Consequently, the appeal is allowed and the impugned order dated 01.04.2020 is set aside. The m ...
National Company Law Appellate Tribunal New Delhi
Indian Bank Vs CA Kannan Tiruvengadam & Ors.
.... 21.10.2024: Counsel for the Appellant prays that Appellant be permitted to withdraw the Appeal. Prayer is allowed. Both the Appeals are dismissed as withdrawn. ...
National Company Law Appellate Tribunal New Delhi
Vyomesh Mahipatray Shah Vs Birendra Kumar Agarwal & Anr.
.... Reconstruction Pvt. Ltd. have assigned their debt to Omkara Asset Reconstruction Company Pvt. Ltd. 5. The Order Sheet of the Appeal indicates that Appellant has taken at least 6 adjournments in the Appeal and it was also recorded on 13.08.2024 that Parties are negotiating for settlement and ...
National Company Law Appellate Tribunal New Delhi
Ranjit Kapoor Vs Hemant Sharma & Ors.
.... eriod to which they pertain. At the request, list the matter again on 04.11.2024”. 3. The grievance of the Counsel for the Appellant is that he has already filed his RA -183/2023 which although was listed on 11.09.2024 but no orders were passed in said application and the application i ...
National Company Law Appellate Tribunal New Delhi
Kotak Mahindra Bank Ltd. Vs Anil Matta (RP of CD) & Ors.
.... ssued by Adjudicating Authority is as follows: “In wake of aforementioned, the IA is disposed of with the clarification that the Unit referred to in Prayer Clause B of the application would be dealt with as per the statement made by Mr. Batra, Ld. Counsel for the RP. It is further clarified ...
National Company Law Appellate Tribunal New Delhi
Jitender Poriya & Ors. Vs Anil Matta, RP Primrose Infratech Pvt. Ltd. & Anr.
.... disposed of the application. Noticing the provision of the Resolution Plan where benefit which shall be accrued to them as per terms of the plan shall be extended at the stage of implementation of the plan. 5. Shri Fernandes, Ld. Sr. Counsel for the SRA also submits that in the Resolution ...
National Company Law Appellate Tribunal New Delhi
NTPC Ltd. Vs Vineet K. Chaudhary, Liquidator of Petron Engineering Construction Ltd.
.... ich Appellant was to pay was only Rs.11,17,20,754/-, hence, the Adjudicating Authority ought not to have directed for payment of Rs.12,36,28,455/-. 4. We have permitted the liquidator to file an Affidavit. Affidavit has been filed by the Respondent. In paragraph 7 of the Affidavit, followin ...
National Company Law Appellate Tribunal New Delhi
Dinesh Suresh Parasrampuria Vs DCM Shriram Credit and Investments Ltd. & Anr.
.... 3. An I.A. has been filed being I.A. No. 7247 of 2024 bringing on record the settlement between the Parties dated 04.10.2024, which is taken on record. 4. Learned Counsel for the Financial Creditor submits that the entire amount has already been paid. 5. Learned Counsel for the Appella ...
National Company Law Appellate Tribunal New Delhi
Vinay Goel and Consortium Members Vs Nibula Print and Pack Pvt. Ltd. & Ors.
.... ch is the minimum Liquidation value of the Security Interest held by the HDFC Bank.” viii. After considering the submissions of the Parties, Adjudicating Authority came to the conclusion that Resolution Plan is in violation of Section 30(2)(b) of the IBC which finding has been returned in ...
National Company Law Appellate Tribunal New Delhi
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