CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2024) 11 NCLT CK 1403

Pattabhi Enterprises vs Blue Park Sea Foods Pvt Ltd

National Company Law Tribunal, Amaravati Bench · Decided on 25 November 2024

HON’BLE JUDGES
Rajeev Bhardwaj, Member (Judicial) · Sanjay Puri, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
CP(IB)/77/9/AMR/2021

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

16 paragraphs · 502 words

ORDER

IA (IBC)/429/2024 in IA (IBC)/399/2023:

This application has been filed by the Successful Resolution Applicant (SRA), M/s Kineta Global Limited seeking to allow the substitution of its name in place of the existing applicant, Mr. Rajesh Chillale, RP, in IA 399/2023.

After hearing the submissions, the application is allowed and the name of the Successful Resolution Applicant (SRA) i.e. M/s Kineta Global Limited is substituted. Hence, RP is directed to file an amended copy of IA (IBC)/399/2023 with the modification of cause title well before the next date of hearing. Accordingly, IA (IBC)/429/2024 in IA (IBC)/399/2023 is allowed and disposed of.

IA (IBC)/430/2024 in IA (IBC)/107/2024:

This application has been filed by the Successful Resolution Applicant (SRA), M/s Kineta Global Limited seeking to allow the substitution of its name in place of the existing applicant, Mr. Rajesh Chillale, RP, in IA 107/2024.

After hearing the submissions, the application is allowed and the name of the Successful Resolution Applicant (SRA), M/s Kineta Global Limited is substituted. Hence, RP is directed to file amended copy of IA (IBC)/107/2024 with the modification of cause title well before the next date of hearing. Accordingly, IA (IBC)/430/2024 in IA (IBC)/107/2024 is allowed and disposed of.

IA (IBC)/431/2024 in IA (IBC)/44/2023:

This application has been filed by the Successful Resolution Applicant (SRA), M/s Kineta Global Limited seeking to allow the substitution of its name in place of the existing applicant, Mr. Rajesh Chillale, RP, in IA 44/2023.

After hearing the submissions, the application is allowed and the name of the Successful Resolution Applicant (SRA) i.e. M/s Kineta Global Limited is substituted. Hence, RP is directed to file amended copy of IA (IBC)/44/2023 with the modification of cause title well before the next date of hearing. Accordingly, IA (IBC)/431/2024 in IA (IBC)/44/2023 is allowed and disposed of.

IA (IBC)/432/2024 in IA (IBC)/214/2023:

This application has been filed by the Successful Resolution Applicant (SRA), M/s Kineta Global Limited seeking to allow the substitution of its name in place of the existing applicant, Mr. Rajesh Chillale, RP, in IA 214/2023.

After hearing the submissions, the application is allowed and the name of the Successful Resolution Applicant (SRA) i.e., M/s Kineta Global Limited is substituted. Hence, RP is directed to file amended copy of IA (IBC)/214/2023 with the modification of cause title well before the next date of hearing. Accordingly, IA (IBC)/432/2024 in IA (IBC)/214/2023 is allowed and disposed of.

IA (IBC)/433/2024 in IA (IBC)/362/2023:

This application has been filed by the Successful Resolution Applicant (SRA) i.e., M/s Kineta Global Limited seeking to allow the substitution of its name in the place of existing applicant, Mr. Rajesh Chillale, RP, in IA 362/2023.

After hearing the submissions, the application is allowed and the name of the Successful Resolution Applicant (SRA) i.e., M/s Kineta Global Limited is substituted. Hence, RP is directed to file amended copy of IA (IBC)/362/2023 with the modification of cause title well before the next date of hearing. Accordingly, IA (IBC)/433/2024 in IA (IBC)/362/2023 is allowed and disposed of.