Velji Dosabhai And Sons Private Limited Vs Trimurti Foodtech Private Limited
.... at p.24 of the Petition and the proof of dishonour of cheques is at p.25 of the Petition. 13 . In terms of section 139 of the Negotiable Instruments Act, 1881, there is a presumption that the holder of a cheque received the cheque for the discharge, in whole or in part, of any debt o ...
National Company Law Tribunal Mumbai Bench - Iv
Smaran Enterprises LLP Vs Orasi Technology (India) Private Limited
.... ting the contentions made in the Petition. 15 . Advocate Namrata N. Shenoy, appeared for the Corporate Debtor and made her submissions. 16 . We have heard both the parties and perused the record. 17 . The Hon'ble Supreme Court in the matter of Innoventive ...
National Company Law Tribunal Mumbai Bench
Nuevosol Energy Private Limited Vs IBC Solar Projects Private Limited
.... e Reply); (b) In accordance with clause 2.1 and Schedule I of the agreement, it was the responsibility of the Operational Creditor to ensure that the delivery of the components was achieved by November 2016. Further, in terms of clause 6.2 (b), in the event of breach of the delivery schedule ...
National Company Law Tribunal Mumbai Bench - Iv
NN Enterprises A Partnership Firm Represented By Its Partner, Mr. Afghan Babu Khan Vs Relcon Infra Projects Limited
.... rties has been placed on record by the Corporate Debtor as Exhibit ‘E’ (pp.205-206 of the Reply) and Exhibit ‘F’ (pp.207-211 of the Reply). (h) Despite the consistent stand taken by the Corporate Debtor regarding set off/adjustment of accounts between the three enti ...
National Company Law Tribunal Mumbai Bench - Iv
Ercon Composites Represented Vs R&M International Private Limited
.... btor to request the Operational Creditor not to deposit the cheque. However, the cheque was deposited, which bounced. A statutory notice under section 138 of the Negotiable Instruments Act was issued. Subsequently, criminal proceedings were also initiated before the Learned Magistrate, Jodhpur. ...
National Company Law Tribunal Mumbai Bench - Iv
Neha Chaudhary And Another Vs State Of Haryana And Others
.... n the grievance of the petitioners in order to ascertain veracity of allegations made by the petitioners in this petition. 5. Respondent No. 2 would be at liberty to devise his/her own mechanism to ascertain the truth. He/she would also be at liberty to join the petitioners or any other ...
High Court Of Punjab And Haryana At Chandigarh
Meenu Rani And Another Vs State Of Haryana And Others
.... r the petitioners has relied upon the judgment of this Court passed by a Division Bench in LPA No. 385 of 2016 titled as Elaichi v. State of Punjab , decided on 16.05.2016 and a judgment of Co-ordinate Bench of this Court passed in CWP No. 17069 of 2019 titled as Kawaljeet ...
High Court Of Punjab And Haryana At Chandigarh
Mala And Another Vs State Of Haryana And Others
.... Panchkula. 5. Notice of motion to respondents No. 1 to 3. 6. On the asking of the Court, Mr. Sharad Aggarwal, AAG, Haryana accepts notice on behalf of State-respondents No. 1 to 3. 7. At this juncture, this Court is not in a position to comment upon the validity of ...
High Court Of Punjab And Haryana At Chandigarh
Meenu Rani And Another Vs State Of Haryana And Others
.... ioners has relied upon the judgment of this Court passed by a Division Bench in LPA No. 385 of 2016 titled as Elaichi v. State of Punjab , decided on 16.05.2016 and a judgment of Co-ordinate Bench of this Court passed in CWP No. 17069 of 2019 titled as Kawaljeet Kaur ...
High Court Of Punjab And Haryana At Chandigarh
Ritu And Another Vs State Of Haryana And Others
.... G, Haryana, accepts notice on behalf of State-respondents No. 1 to 3. 6. At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective ages, however, respondent No. 2 can be asked to have a fair l ...
High Court Of Punjab And Haryana At Chandigarh
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