M/s. Avani Mining Private Limited Vs
.... ate") of the Company. Copy of the extract of the Extra-Ordinary General meeting held on 4th April 2019 is filed along with the Application. In compliance of Regulation 3(2) of the Regulations, the resolution dated 4th April 2019 was duly notified to the office of the RoC and IBBI. 9. ...
National Company Law Tribunal, New Delhi Court III
Mr. Umesh Lakhani, Liquidator of Perwein Trading Private Limited Vs
.... I. 8. The Liquidator has informed about the voluntary Liquidation and appointment of liquidator to Income Tax Department, within whose Jurisdiction assessment of the Company is made i.e the assessing officer of Income Tax, Jurisdiction: ward 5(2)(4), Aaykar Bhavan, Mumbai — 400 020 to the e ...
National Company Law Tribunal, Mumbai Bench Court II
Kumudini Bhalerao the Liquidator of Bhavishya Alliance Child Nutrition Initiatives Vs
.... quidation of the company for performing the job of liquidation of the Corporate Person as required under Section 59 (3)(c)(i) of the Code. 7. The Liquidator made a public announcement for inviting the claims in Form A as per Regulation 14 of the IBBI (Voluntary Liquidation Process) Regulati ...
National Company Law Tribunal, Mumbai Bench Bench Court V
Pasta Lifestyle Solutions Private Limited Vs Pawan Kumar Agrawal
.... g the liquidation process is reproduced hereunder: - xiii. Tha ...
National Company Law Tribunal, New Delhi Court IV
SGS Enterprises India Private Limited Vs
.... & ...
National Company Law Tribunal, New Delhi Court IV
Delta IES India Private Limited Vs
.... 8th December, 2022 is annexed. xiii. The Applicant submits that the M/s Sonali Rathi & Associates forwarded its compliance certificate confirming due compliances of the provisions of Foreign Exchange Management Act, 1999 and Insolvency and Bankruptcy Code, 2016 is annexed. xiv. Th ...
National Company Law Tribunal, New Delhi Court IV
Sterling Fabory India Private Limited Vs
.... the provisions of Regulation 38 of the IBBI (Voluntary Liquidation Process) Regulations, 2017, the liquidator prepared a final report and submitted the same to the Registrar of Companies and to the Insolvency and Bankruptcy Board of India. A copy of GNL-2, along with challan and proof of despatc ...
National Company Law Tribunal, New Delhi Bench Court V
Shawn Johny Mathew & Anr Vs Omprakash Joshi
.... site resources and expertise for the same. The petitioners are quite hopeful of securing more business for the company from them in the near future. The petitioner being the only stakeholders if the company convened a meeting on 04.02.2023 unanimously decided to revive its business resolved to a ...
National Company Law Tribunal, Bengaluru Bench
Allied Marine Spares Private Limited Vs
.... ine Spares Private Limited, by various stakeholders. The aforesaid public announcement was submitted to Insolvency and Bankruptcy Board of India (IBBI). 7. The Petitioner has submitted the resolution for the commencement of liquidation, the appointment of a liquidator and a public announceme ...
National Company Law Tribunal, Mumbai Bench Court IV
E Ruttonsha Private Limited Vs
.... uidation in Form A of Schedule I as per regulation 14 of Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 in the Business Standard and Lakshdeep (Marathi, Mumbai Edition) on 09.12.2017 inviting for the submission of claims due to “E Ruttonsha Private Lim ...
National Company Law Tribunal, Mumbai Bench Court IV
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