Cosmos Infra Engineering India Private Limited & Anr Vs Economic Offences Wing & Ors
.... nts of the Respondent No.3 and the Petitioners on 05.05.2025 and passed the following order:- “05.05.2025 Today, statement of respondent no.3 has been recorded to ascertain the veracity and the genuineness of the parties entering into settlement. Respondent no.3 has been identifie ...
Delhi High Court
Tata Steel Ltd Vs Raj Kumar Banerjee & Ors
.... months. The period of 30 days mentioned in proviso that follows sub-section (3) of Section 34 of the 1996 Act is not the “period of limitation” and, therefore, not “prescribed period” for the purposes of making the application for setting aside the arbitral award. The period of 30 days beyond th ...
Supreme Court Of India
Kalyani Transco Vs M/s Bhushan Power And Steel Ltd. & Ors
.... ature. (iii) The Resolution Plan contravened Sections 30(2) and 30(3) of the IBC and therefore was incapable of being enforced or implemented in view of Independent Sugar Corporation Ltd. v. Girish Sriram Juneja 2025 SCC Online SC 181. (iv) The Appellant State had, via multiple lett ...
Supreme Court Of India
Electrosteel Steel Limited (Now M/S Esl Steel Limited) Vs Ispat Carrier Private Limited
.... hority as defined in Section 5(1) of IBC. Sub-section (3) deals with an appeal against an order approving a resolution plan under Section 31. It says that such an appeal can be filed on the following grounds: (i) the approved resolution plan is in contravention of the provisions of any ...
Supreme Court Of India
Piramal Capital And Housing Finance Limited (Formerly Known As Dewan Housing Finance Corporation Limited) Vs 63 Moons Technologies Limited & Others
.... plan. The opinion so expressed by voting is non-justiciable. Further, in the present cases, there is nothing to indicate as to which other requirements specified by the Board at the relevant time have not been fulfilled by the dissenting financial creditors. As noted earlier, the Board establish ...
Supreme Court Of India
Amardeep Singh Dahiya Ex-Director of Polo Hotels Ltd. (Since Deceased) Through LRs Vs Navneet Gupta, IRP of Polo Hotels Ltd. & Anr.
.... Learned counsel for the Appellant submits that the Appellant has paid the entire dues of Financial Creditor and also settled with other members of the CoC. 3. Learned counsel for the IRP submits that CoC has already approved the proposal and I.A. No.506 of 2025 has been filed under Sectio ...
National Company Law Appellate Tribunal New Delhi
M/s JSW Steel Limited Vs Pratishtha Thakur Haritwal & Ors
.... disha & Anr .). This Court after considering various judgments of this Court, at length, on the issue answered the questions as under: “95. In the result, we answer the questions framed by us as under: (i) That once a resolution plan is duly approved by the Adjudicating Authority u ...
Supreme Court Of India
IL&FS Financial Services Limited Vs Adhunik Meghalaya Steels Private Limited
.... its debt in writing before the expiration of the three-year period, the limitation period would be extended by another three years. This is in conformity with Section 18 of the Limitation Act, which allows for the revival of the limitation period based on the acknowledgment of debt. The questio ...
National Company Law Appellate Tribunal New Delhi
Nakul Bharana Vs National Asset Reconstruction Company Limited & Ors.
.... I on 16.08.2021 and appellant shall be able to clear the dues of the lender after receiving the amount as granted in the arbitration proceeding. The resolution plan of the holding company Era has already been approved on 11.06.2024. 5. Learned counsel for the respondent refuting the submis ...
National Company Law Appellate Tribunal New Delhi
Divyesh Desai RP of GPT Steel Industries Ltd. Vs Gujarat Industrial Development Corporation Bhuj
.... other relating to the fraudulent and collusive manner in which the entire resolution process was initiated by the related parties of the corporate debtor themselves, solely with a view to corner the benefits of the mining lease. 3.13. Overruling the objections of the State, the NCLT, Chenna ...
National Company Law Appellate Tribunal New Delhi
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