State Bank Of India Vs Cosmas Research Lab Ltd
.... is further mentioned in the order that the Corporate Debtor shall pay the fee and expenses of IRP, if not already paid. As per the order passed by Hon’ble NCLAT, the appellant/Corporate Debtor is directed to pay the admissible fee and expenses of IRP as per law. In terms of the Hon’ble NCLA ...
National Company Law Tribunal, Chandigarh Bench
Yes Bank Ltd Vs Anoop Thatai
.... /2023. It is stated by leaned counsel for the respondent/personal guarantor that the entire amount has been paid to the bank and this fact is verified by learned counsel for the petitioner and so stated by the RP. Keeping in view the facts and circumstances of the case, IA No. 1046/2024 is allow ...
National Company Law Tribunal, Chandigarh Bench
Vivriti Capital Limited Vs Upscalio India Private Limited
.... led as “Nothern Arc Vs. Upscalio India Private Limited”. Learned proxy counsel for the respondentCorporate debtor has submitted that they have already filed their claim with the RP of the respondent-Corporate debtor in CP (IB) No.284/Chd/Hry/2023, therefore the present Section 7 petition bearing ...
National Company Law Tribunal, Chandigarh Bench
Asset Reconstruction Company Limited Vs V Hotels Limited
.... 1,03,00,000/- Claims pending admission/contingent claims 1,00,0000/- VI. Litigation Fund : The Corporate Debtor on the closing date, set up a separate corpus of Rs. 5,00,00,000/- (Rupees Five Crores Only) to be used for meeti ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court II
M/s. Tulip Star Hotels Pvt Ltd Vs Anish Niranjan Nanavaty
.... ors in the ratio of 65.91:34.09. 9. In view of the above facts, the Applicants respectfully submit that it is abundantly clear that the Resolution Professional acting in connivance with PEGASUS has verified and admitted its incorrect, illegal and highly inflated claim. The Resolution Profes ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court II
Ub Equipments Limited & Ors Vs Vinit Gangwal
.... . The said Application has been filed by the RP against the Applicants and some other Respondents u/s 43(1) read with section 49 and section 66(1) of IBC, 2016. In the said Application, several transactions executed between the Corporate Debtor and the Respondents have been challenged under the ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court II
Stressed Assets Stabilization Fund Vs Asian Alloys Ltd
.... present petition with liberty to file the claim before the IRP. Keeping in view the statements made by the ld. counsel for the petitioner, the present CP (IB) No. 237 /Chd/Pb/2019 is dismissed as withdrawn with liberty aforesaid. File be consigned to the record room. IA No. 626 ...
National Company Law Tribunal, Chandigarh Bench
American Express Banking Corporation Vs C L Engineering Pvt. Ltd
.... s reserved. The counsels have now come with an application seeking withdrawal of the matter. Having heard the submissions made by the learned counsel for the Petitioner-Financial Creditor as well as the learned counsel for the RespondentCorporate Debtor. The present application bearing IA( ...
National Company Law Tribunal, Chandigarh Bench
Saroj Bala, (A sole Proprietor of M/s Vijay Enterprises) Vs M/s AKM Foods Private Limited
.... e petition for initiation of the CIR Process in the case of the Corporate Debtor, M/s AKM Foods Private Limited & Ors and also direct moratorium to take effect and appoint Interim Resolution Professional as below. 15. In Part-III of Form No. 5, Mr. Rajeev Lochan, Interim Resolution Prof ...
National Company Law Tribunal, Chandigarh Bench
State Bank of India Vs Arvind Kumar Liquidator of M/s Bhagat Ram Motorways Pvt. Ltd.
.... ing this Tribunal. Respondent liquidator’s contention that the present application is barred by res-judicata is not applicable, since the previous application was not decided on merits. Reliance is placed upon the Hon’ble Apex Court’s judgment in the matter of Prem Kishore & Ors. v. Brahm Pr ...
National Company Law Tribunal, Chandigarh Bench
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