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 counsel for the petitioner, the present CP (IB) No. 237 /Chd/Pb/2019 is dismissed as withdrawn with liberty aforesaid.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
Income Tax Officer Ward 24(1) Vs Registrar Of Companies, Delhi
.... 9. It is immediately discernible from the provisions contained in Section 252 (3) of the Companies Act, 2013 that if a company or any member or creditor feels aggrieved, they would also be competent to file an ‘Application’ against the order of the Registrar of Companies before ...
National Company Law Tribunal, New Delhi Court IV
Nooriya Traders Through its Authorised Partner Mr. Aamir Kachhi Vs M/s New Melting Centre Pvt. Ltd
.... shortfall in supply was only by the Operational Creditor (largest supplier), Kalyani and Heera. e. According to the incident of 22.06.2022, wherein the Corporate Debtor placed an order for 4.290 tons of the goods but when he actually weighed the goods there was a huge difference of 2.195 to ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court V
Sahil Dhingra & Anr Vs Orient Craft Ltd. & Ors
.... d, Technical Member, the parties are directed to approach the Hon’ble President NCLT, New Delhi for obtaining the consent of the Hon’ble President for hearing the matter by the present Bench i.e., Mr. P.S.N. Prasad, Hon’ble Judicial Member and Mr. Satya Ranjan Prasad, Hon’ble Member (Technical). ...
National Company Law Tribunal, Chandigarh Bench
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!