Bank of Maharashtra Vs Amit Gupta erstwhile Resolution Professional of Unimark Remedies Limited
.... leted, pursuant to the directions of the Hon’ble Adjudicating Authority in the plan Approval Order, the Answering Respondent duly convened a CoC meeting on 16 June 2023 and placed the audited CIRP costs before the CoC for its consideration. After detailed discussions, the CoC approved the audite ...
National Company Law Tribunal, Mumbai Bench Court IV
M/s Dauphin Cables Private Limited Vs Mr. Praveen Bansal
.... relying on material furnished in the sealed cover arrives at a finding which is then effectively placed beyond the reach of challenge. Secondly, it perpetuates a culture of opaqueness and secrecy. It bestows absolute power in the hands of the adjudicating authority. It also tilts the balance of ...
National Company Law Appellate Tribunal New Delhi
Dynamix Growth Avenues Private Limited Vs Mr. Partha Sarathy Sarkar
.... ade in the petition or application; Or (b) for ascertaining any information which, in the opinion of the Bench, is necessary for the purpose of enabling it to pass orders in the petition or application. (2) Without prejudice to sub-rule(1), the Bench may, for the purpose of inqui ...
National Company Law Appellate Tribunal New Delhi
Sumant Kumar Gupta Vs Schreiber Dynamix Diaries Private Limited
.... ructing the building and installation of the machinery of the ‘Corporate Debtor Company’. 8. The Adjudicating Authority has observed that both parties were relying on the same registered sale deed. It is seen from the record that the Lease Deed is admitted & the Escrow Account A ...
National Company Law Appellate Tribunal New Delhi
J.M. Housing Limited And Ors Vs Surender Kumar Gupta
.... ompany to their associate companies as advances. The First Respondent Company had itself took loan of Rs. more than hundreds of crores and paying the interest and that the money is being siphoned off. 37. There is no clarification furnished by the Appellants that how the liability of Noida ...
National Company Law Appellate Tribunal New Delhi
Delhi & District Cricket Association Vs Sudhir Kumar Aggarwal & Ors
.... h the Tribunal or the Appellate Tribunal is empowered to determine by or under this Act or any other law for the time being in force and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under th ...
Delhi High Court
Emmar Holding Ii Vs Emmar Mgf Land Ltd. And Ors
.... nsactions benefiting R2 and its group, and same having been disclosed in the audit report subsequently, such actions are in violation of the Joint Venture Agreement between the EMAAR group and R2, therefore it is essential for taking the additional affidavit and annexure thereto on record, to br ...
National Company Law Tribunal New Delhi Bench
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