Bhushan Power & Steel Ltd Vs Mahender Kumar Khandelwal & Anr
.... f. 5. Learned counsel for the Resolution Professional submits that Resolution Professional has filed four avoidance applications in the year 2018 and they were pending. 6. Learned counsel for the Appellant submits that the Resolution Professional did not take any steps for listing and ...
National Company Law Appellate Tribunal New Delhi
State Bank Of India Vs Cable Corporation of India Limited
.... to the Financial Creditor before 31.05.2022 in compliance of the orders of this Bench. However, additional interest of about Rs.63 lakh has been made by the Corporate Debtor today morning by way of current date cheques. The Corporate Debtor will ensure that cheques of Rs. 63 lakh (Approx.) are ...
National Company Law Appellate Tribunal New Delhi
Narendra Singhania Vs Minosha India Ltd
.... documents annexed with the appeal viz. Notice of 29th AGM to be held on 29.09.2022 (Annexure A-6) at Page 84 of the paper book contains the rational i.e. providing the public shareholding the exit opportunity so as to provide liquidity to such shareholders with a fair and just valuation of the ...
National Company Law Appellate Tribunal New Delhi
Mrs. Durdana Aabid Ali & Ors Vs Vijay Kumar V Iyer
.... proof of rental payments to the Appellant by the Corporate Debtor after the expiry of the lease has been placed on record to substantiate that the lease continued to subsist. 17. We therefore do not hesitate to add here that we do not find any documentation available on record which reliab ...
National Company Law Appellate Tribunal New Delhi
Ghaziabad Development Authority Vs Rajesh Ramnani
.... already Ex-Parte against the Ghaziabad Development Authority. It is submitted that in paragraph 5, Order recorded that both the parties were heard cannot mean that Ghaziabad Development Authority was also heard. 4. The Appeal has been filed by Ghaziabad Development Authority chal ...
National Company Law Appellate Tribunal New Delhi
Greater Noida Industrial Development Authority Vs Mr. Ashok Kumar Gupta (Resolution Professional for the Corporate debtor namely delhi Control Device Pvt Ltd
.... on 28.09.2022 and this Appeal has been e-filed on 23.02.2024. 2. Learned Counsel for the Appellant submits that Officers were transferred hence the delay was caused. 3. The delay beyond 15 days after expiry of the limitation is not in condonable limit. Our jurisdiction to condone the ...
National Company Law Appellate Tribunal New Delhi
Vineet Gupta Vs Sanjay Kumar Singh & Ors
.... the High Court of Delhi which was dismissed on 18.10.2023. 2. Learned Counsel for the Appellant submits that since the Writ Petition was filed and thereafter Appellant was out of Country the delay had occurred. 3. Even we take the Order of the High Court of Delhi dated 18.10.2023, thi ...
National Company Law Appellate Tribunal New Delhi
Pradeep P. Agarwal Vs Indiabulls Asset Reconstruction Company Limited
.... rcumstances of the case may require; e) To mention the matter to seek urgent listing for the said Interlocutory Application, for urgent reliefs; f) Costs; g) Pass any other order in the interest of justiceā 13. IA No.5177 of 2023 was heard by reconstituted Mumba ...
National Company Law Appellate Tribunal New Delhi
Principal Commissioner of Customs & Ors Vs Pratim Bayal RP For M/s B.K.M. Industries Limited
.... provisions of section 33 or section 34; (g) any 1*** goods loaded or attempted to be loaded on any conveyance, or water-borne, or attempted to be water-borne for being loaded on any vessel, the eventual destination of which is a place outside India, without the permission of the proper off ...
National Company Law Appellate Tribunal New Delhi
Omm Constructions Vs Rinku Chaudhary & Anr
.... . Order impugned was passed on 29.08.2023 and this Appeal has been e-filed on 16.11.2023. 2. Appellant has prayed for condonation of 47 days delay in the application. 3. Learned Counsel for the Appellant submits that by the order impugned, Adjudicating Authority has also directed for h ...
National Company Law Appellate Tribunal New Delhi
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