Nailesh Dresswala Vs MTC ECOM Private Limited
.... which, there are no unsold property of the Corporate Debtor. 7. The Applicant further states that in the third meeting of the SCC held on 31.07.2023, the stakeholders decided to dissolve the Corporate Debtor and accordingly unanimously passed the following resolution: “RESOLVED FURTHE ...
National Company Law Tribunal, Mumbai Bench Court IV
Sunil Kumar Agarwal Liquidator of Varia Engineering Works Pvt Ltd Vs Himanshu Prafulchandra Varia & Ors
.... order dated 09.07.2019 and giving liquidator liberty to take appropriate legal action including filing for non-compliance proceedings civil/criminal for illegally holding the possession of the property of the CD. 6. It is confirmed by the liquidator that all the assets of the Corporate Debto ...
National Company Law Tribunal, Ahmedabad Court II
ICICI Bank Limited Vs Usher Agro Limited
.... 4. The Liquidator has filed the preliminary report dated 20.05.2019 and final report dated 01.10.2021, i.e. in relation to liquidation of the Corporate Debtor with the Adjudicating Authority along with Compliance Certificate in Form – H in terms of Regulation 45 of the Liquidation Process Regula ...
National Company Law Tribunal, Mumbai Bench Bench Court I
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
Sudam A Karande Vs Good Value Marketing Co. Ltd.
.... eld on 30.12.2022, wherein the Applicant informed the stakeholders about the appointment of Auditors M/s Sameer Manek & Associates CA to audit the books of the Corporate Debtor. Further the Stakeholders suggested for the early dissolution as there are no assets to be realized. The Final list ...
National Company Law Tribunal, Mumbai Bench Court II
Bitumen Corporation India Private Limited Vs Jangipur Bitumen Private Limited
.... assets and ‘nil’ bank/cash balance as per the current, perceptible state of affairs including its “strike off” status and the absolute absence of any financial statements and books of accounts whatsoever and that the Corporate Debtor was not a going concern when it was admitted under CIRP. ...
National Company Law Tribunal, Kolkata Bench
Sameer Rastogi Liquidator of SRS Modern Sales Limited Vs
.... e Forensic Auditor and on the basis of the report dated 25.01.2019, the liquidator filed an application bearing CA No. 802/2019 on 08.08.2019 under Section 43 and 66 of IBC seeking directions regarding preferential and fraudulent transactions. It is stated by the applicant that the estimated exp ...
National Company Law Tribunal, Chandigarh Bench
Sudam A Karande Vs Indo Biotech Foods Ltd
.... ” in accordance with Regulation 41 of IBBI(Liquidation Process) Regulation, 2016. The Applicant had received 1(One) claim from 1(One) Operational Creditor for an amount of Rs. 1,41,748/- and same was verified and admitted as per the regulation 30 of the IBBI (Liquidation Process) Regulations 20 ...
National Company Law Tribunal, Mumbai Bench Court II
Kairav Trivedi Liquidator of United Salt Works Industries Ltd Vs
.... and filed the application for dissolution. d. No claims were received during Liquidation as well during CIRP thus no stake holders committee formed. No assets for sale with the Corporate Debtor thus no valuation done as per IBC. e. The liquidator who was the IRP/RP has conducted the r ...
National Company Law Tribunal, Mumbai Bench Court V
M/s Paper Creations Vs M/s Jai Laxmi Lighting Industries Pvt. Ltd
.... can dissolve the corporate debtor while pending applications for PUFE transactions, i.e. IA No. 1314/2022 and IA No. 1315/2022. The same has been provided in Regulation 44(1) of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016. 9. It is submitted that a ...
National Company Law Tribunal, Chandigarh Bench
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