Super Antique Radiation Pvt. Ltd Vs Amresh Shukla, Liquidator
.... consideration but could not deposit the entire amount within the time given. 3. Twice extension was granted and even vide order dated 08.04.2024, he was directed to deposit the amount on or before 30.04.2024 since the e-Auction was scheduled for 03.05.2024. 4. It was also noted in th ...
National Company Law Appellate Tribunal New Delhi
SLB Welfare Association Vs PSA Impex Pvt. Ltd. & Anr
.... Rajkumar, to be paid within a month by Bank Draft drawn in the name of Pay and Accounts Officer, Ministry of Corporate Affairs. 3. The application for extension of time was filed and the extension of one month was granted by order dated 12.12.2022. 4. The Judgment dated 04.11.2022 wa ...
National Company Law Appellate Tribunal New Delhi
Sumer Radius Realty Pvt. Ltd Vs Avenue 54 Welfare Association & Ors
.... the Applications for admission. It is submitted that Respondent No.1 cannot be held to be stakeholders in the Petition where they are neither party nor they are stakeholders. There can be no dispute that the Company Petition which has been transferred, the Respondents were not party. However, th ...
National Company Law Appellate Tribunal New Delhi
State Bank of India Vs Mukesh Hariram Bansal
.... sional to be replaced. 3. The Adjudicating Authority by the impugned order proceeded and recorded that when the order was passed on 11.03.2023 why the State Bank of India has not complied the order and has not handed over the documents to the Resolution Professional to submitting the report ...
National Company Law Appellate Tribunal New Delhi
Optinova AB Vs Bio Med Health Care Products Private Ltd
.... arties dated 14.12.2018, whereby formal reply has been made by the operational creditor to Mr. Deepak C. Arora at Annexure-16. The fact that a fraud has been committed has been apprised to the Operational Creditor can be observed from the reply by respondent corporate debtor dated 14.12.2018 to ...
National Company Law Appellate Tribunal New Delhi
Kashi Viswanathan Sivaraman Resolution Professional Kindel Developers Private Limited Vs New Okhla Industrial Development Authority
.... ence it was emphatically asserted that the Appellant had maintained complete transparency with members of the COC as regards the subject plot. 11. In support of the right earnest demonstrated by the RP, attention was drawn to the filing of I.A. No.3202/2020 under Section 66 of the IBC stati ...
National Company Law Appellate Tribunal New Delhi
Pawan Kumar Manguturam Bairagra Vs Encore Asset Reconstruction Company Ltd
.... provided in Sub- section (1). The Assignment Agreement dated 18.01.2021 was in accordance with Section 5(1)(b) i.e. by entering agreement with State Bank of India. Sub-section (2) of Section 5 contains a deeming clause. Sub- section (2) provides that Asset Reconstruction Company on such acq ...
National Company Law Appellate Tribunal New Delhi
Shubhkamna City Welfare Association Through its Authorized Signatory & Anr Vs Shubhkamna Buildtech Pvt. Ltd. Through Resolution Professional & Anr
.... lowing the decision of the Hon’ble Supreme Court in the case of Jaypee Kensington Boulevard Apartments Welfare Association & Ors. Vs. NBCC (India) Limited & Ors. (2022) 1 SCC 401. 17. The present appeal has been filed by two set of similarly named Welfare Association of the homebuy ...
National Company Law Appellate Tribunal New Delhi
Cosmos Cooperative Bank Ltd Vs Edelweiss Asset Reconstruction Company Ltd. & Ors
.... ors in terms of Section 30(2)9b) read with Regulation 38(1)(b) of the CIRP Regulations. e. Pass any other orders as this Hon’ble Tribunal may deem fit.” 18. A perusal of IA No. 2767 of 2022 indicates that Respondent No.1 was aggrieved by the decision of the CoC, which was t ...
National Company Law Appellate Tribunal New Delhi
AAA Insolvency Professionals LLP Vs Edelweiss Asset Reconstruction Pvt. Ltd
.... l under Section 61 of the Code because it is not a person aggrieved as the Appellant was only proposed / prospective liquidator having no inherent right to be appointed as the liquidator. 27. It is further submitted that the application was filed by Nitin Jain (erstwhile liquidator) on th ...
National Company Law Appellate Tribunal New Delhi
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