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Tribunals and Commissions17 Aug 2026Dismissed

Mrs. Saroj Gupta Vs Aastha Buildhome Developers Pvt. Ltd.

National Company Law Tribunal · (2026) 08 NCLT CK 6080

Insolvency and Bankruptcy Code, 2016-Sections 5(24), 7, 9, 10, 11, 12, 14, 19, 21, 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(6), 31, 31(1), 31(2), 33, 33(1), 33(1)(b), 33(5), 34(4)(a), 35 to 50, 53, 53(1), 56, 61, 62, 65National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 12, 13, 36A(6), 37(a), 37(b), 37(ba), 37(c), 37(ca), 37(d), 37(e), 37(f), 37(g), 37(h), 37(i), 37(j), 37(k), 37(l), 37(m), 38, 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 38(3)(a), 38(3)(b), 38(3)(c), 38(3)(d), 38(3)(e), 38(4), 39(1), 39(1)(a), 39(1)(c), 39(1A), 39(1B), 39(2), 39(3), 39(4)
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