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Tribunals and Commissions23 Apr 2026Dismissed

L & L Partners Litigation, Through Authorized Representatives Harneet Singh Chandhoke And Sudhir Sharma Vs Jalesh Kumar Grover, RP Of Grandstar Realty Pvt. Ltd.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1918

Securitisation and-Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 14, 13(4), 13IBC-Section 15, 5(8), clauses (a) to (i) of Section 5(8), (a) to (f) of Section 5(8), (g) and (h) of Section 5(8), Part IIIBBI Regulations-Regulation 6
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Tribunals and Commissions23 Apr 2026Dismissed

Consortium of Wafi Investments Ltd. And Suhail Sameer Vs Vishal Jain Resolution Professional of Green Soul Ergonomics Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1877

IBC-Section 30(2)(e) & (f), 29A, 30(2), 31, 30(4), 30, 30(2)(e)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36(1A)(a), 39(1), 39(1B)(a), 39(1B)(b), 36B(7), 39(3), 36B, 39(1B), sub-regulation (1), 36B(4A), 39, 39(1)(B), 39(1A)Companies Act, 2013
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Tribunals and Commissions23 Apr 2026Dismissed

Milan Aggarwal Vs Canara Bank & Anr.

National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1857

Insolvency and Bankruptcy Code, 2016-Section 7Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002-Section 13(2), 13 sub-section (2)
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