Mr. Sharad Sanghi And Ors Vs Ms. Vandana Garg & Ors

National Company Law Appellate Tribunal New Delhi 19 Mar 2019 Company Appeal (AT) (Insolvency) No. 461, 464, 548 Of 2018 (2019) 03 NCLAT CK 0039
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 461, 464, 548 Of 2018

Hon'ble Bench

S.J. Mukhopadhaya, J; Bansi Lal Bhat, J

Advocates

Arun Kathpalia, Sameer Rohatgi, Akshit Pradhan, Sumesh Dhawan, Vatsala Kak, Geetika Sharma, Tannya Barawap, Shivani Sinha, Ashly Cherin, Vrinda Sagar, Bishwajit Dubey, Surabhi Khattar, Prafull Goyal, Aditya Marwah, Shatrajit Banerji, Nithin Saravanan

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 30(2), 30(3), 30(5), 31
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Section 26, 26(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 03 NCLAT CK 0039
  • Coram: S.J. Mukhopadhaya, J; Bansi Lal Bhat, J
  • Bench: Division Bench
  • Advocates: Arun Kathpalia, Sameer Rohatgi, Akshit Pradhan, Sumesh Dhawan, Vatsala Kak, Geetika Sharma, Tannya Barawap, Shivani Sinha, Ashly Cherin, Vrinda Sagar, Bishwajit Dubey, Surabhi Khattar, Prafull Goyal, Aditya Marwah, Shatrajit Banerji, Nithin Saravanan
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 30(2), 30(3), 30(5), 31
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Section 26, 26(2)
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