Disha Naresh Karda Vs LIC Housing Finance Ltd & Ors
.... thority, an order was passed on 07.08.2023. The said order is reproduced as under:- “1. Mr. Akhil Sarathy, Ld. Counsel for the Petitioner present. Mr. AkshayPetkar, Ld. Counsel for the Respondent present. 2. Ld. Counsel for the Respondent submits that the default is arising because of ...
National Company Law Appellate Tribunal New Delhi
Viva Highway Ltd Vs LIC Housing Finance Ltd. & Anr
.... mpany has committed a default because the Company is being run by the minority shareholders. 3. On the other hand, Counsel for Respondent, while referring to Clause 4.1 of the same agreement, has submitted that the power has been conferred to Naresh Karda who is one of the directors of the ...
National Company Law Appellate Tribunal New Delhi
Rahul Kumawat Vs Bank of India & Anr
.... spondent are operational as Respondent itself had vide letter dated 21.03.2018 informed the Applicant about the credit and debit of Rs. 1,50,53,273.50/- and Rs. 1,49,53,232.72/- respectively till 21.03.2018. [Para vi @ Pg. 14 of the Reply to Additional Affidavit & Annexure 9/Page 527/Reply t ...
National Company Law Appellate Tribunal New Delhi
Milind Kashiram Jadhav Vs State Bank Of India
.... n 7 petition, the CD sought time to settle the matter and multiple adjournments were granted, however, the parties failed to settle the matter. One-Time-Settlement offered by the CD, twice, were rejected by the consortium, thus, the liability and the factum of debt and default stood admitted by ...
National Company Law Appellate Tribunal New Delhi
Jatin Jitendra Thakkar Vs S.S. Infra & Anr
.... e paid to the Operational Creditor on the due date as per the settlement. 4. Learned Counsel for the Appellant submits that the amount of Rs. 1.92 Crores was already paid and balance amount he has paid to the Operational Creditor by Demand Draft. 5. Learned Counsel for the Operational ...
National Company Law Appellate Tribunal New Delhi
Shree Ganesh Construction Vs Lakshmi Cotsyn Ltd
.... d as having become infructuous by the impugned order. Impugned order in I.A. 608/2023 is as follows: “1. Ld. Counsel representing the applicant at the outset states that this application has become infructuous in view of the prayers made therein. 2. As per the statement made by the Ld. ...
National Company Law Appellate Tribunal New Delhi
Tara Chand Meena Vs
.... to complete the process, if any, within 60 days from today, failing which RP shall file an appropriate application for liquidation of the Corporate Debtor.” 3. In this application, RP submits that the Form-G was published on 01.02.2024 and thereafter in response to Form-G, 23 E ...
National Company Law Appellate Tribunal New Delhi
Tata Hitachi Construction Machinery Co. Pvt. Ltd Vs G.S. Atwal & Co. (Engineering) Pvt. Ltd
.... raying for condonation of 60 days delay in filing the Appeal. The order impugned was passed on 18.10.2023 and this Appeal has been e-filed on 19.01.2024. Our jurisdiction to condone the delay is only limited to 15 days as per Section 61 sub-Section (2) proviso. Hence, 60 days delay cannot b ...
National Company Law Appellate Tribunal New Delhi
State Bank of India Vs Supreme Panvel Indapur Tollways Pvt. Ltd
.... changing copies with each other. List on 04.04.2024 for arguments.” 3. On 04.04.2024 when case was taken, a request was made on behalf of the Appellant – State Bank of India to allow further time to file Rejoinder Affidavit on which although the Adjudicating Authority allo ...
National Company Law Appellate Tribunal New Delhi
Dr. Indu Singh Suspended Director of G.V. Meditech Pvt. Ltd Vs Prime Tower A Partnership Firm & Anr
.... id not refer to the said proceeding in its Section 9 application nor brought the copy of the order on the record. There being Pre-Existing Dispute, Section 9 application ought not have been admitted. 3. However, Learned Counsel for the Appellant submitted that the Appellant is ready to depo ...
National Company Law Appellate Tribunal New Delhi
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