CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2024) 10 NCLT CK 1338

Mr. Harsh Khanna vs Savyasachi Infrastructure Pvt. Ltd.

National Company Law Tribunal, Chandigarh Bench · Decided on 7 October 2024

HON’BLE JUDGES
Umesh Kumar Shukla, Member (T) · Harnam Singh Thakur, Member (J)
CASE NUMBER
CONT.A(IBC)/6(CH)2024

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 70 words

ORDER

The matter has been taken up on special mentioning made by learned counsel for the applicant in CONT.A(IBC)/6(CH)2024.

CONT.A(IBC)/6(CH)2024

The IRP is not present at the time of hearing of the matter, let the matter be reported to the IBBI that he has failed to appear on instruction of IBBI. Moreover, he is directed to file a short note on maintainability part. Let the matter be listed on 19.11.2024.