Pcube Advisors Vs M/s Europe Technosoft Pvt. Ltd
.... the respondent. However, there is no representation on behalf of the respondent at the time of hearing of the matter. Let the applicant/petitioner counsel may once again serve a copy of this application i.e. IA/125/ND/2024 on the respondent before the next date of hearing. Court Officer, NCLT, N ...
National Company Law Tribunal, New Delhi Court IV
Union Bank of India Vs Shri Satish Kumar Sethi
.... ed under Section 95 of the IBC i.e. IB-137/ND/2023. Heard Ld. Counsel for the Applicant who submitted that the matter has been settled and they want to withdraw the present Section 95 application. Liberty is granted to the Applicant to withdraw the application i.e. IB137/ND/2023 and the sa ...
National Company Law Tribunal, New Delhi Court V
M/s Sphinx Security Services Pvt. Ltd Vs Haryana City Gas Distribution Ltd
.... he NCLT. The parties have entered into a settlement agreement and they have shared the same through e-mail. Ld. Counsel for the Petitioner also made an endorsement in the chat box which is extracted below: “As per the email dated 20.02.2024, the Petitioner has instructed the counsels to wit ...
National Company Law Tribunal, Principal Bench, New Delhi
Allahabad Bank Vs N Kumar Housing & Infrastructure Private Limited
.... l Creditor appeared. He has given an undertaking that after the Applicant/RP opens a separate account for depositing the RP’s fees/expenses, the Financial Creditor/Respondent will make all payment within one week. Counsel for the RP agreed to open a separate account and convey the bank account d ...
National Company Law Tribunal, Mumbai Bench Court INational Company Law Tribunal, Mumbai Bench Court IV
Bank of India Vs M/s Little Bee International CC Pvt. Ltd
.... amount of Rs. 1,60,186.45 in a separate private account to meet the expenditures till the dissolution of the corporate debtor and for meeting legal expenses on applications u/s 43 and 66 of IBC, 2016. The amount kept in this private account was to be returned to the stakeholders of the corporate ...
National Company Law Tribunal, Chandigarh Bench
Jishnu Saha Vs Tigaksha Metallics Pvt. Ltd
.... n on the last date of the hearing, i.e. 15.01.2024, it was noticed that only proxy counsel Mr. Ishan Saha, Advocate appeared in the main petition and no one appeared in the application. It seems that the petitioner is not interested in pursuing the present petition. Thus, the main petition and a ...
National Company Law Tribunal, Chandigarh Bench
RBL Bank Ltd Vs Coronation Infrastructure Pvt. Ltd
.... les, 2016, seeking withdrawal of Section 7 Petition i.e. IB-208/ND/2022. Heard the submissions made by the Ld. Counsel on behalf of the Applicant who submitted that the matter has been settled with the Corporate Debtor and as per settlement, the amount agreed has been received by the Section 7 P ...
National Company Law Tribunal, New Delhi Court V
U P Telelinks Limited Vs
.... s was annexed. All of them have given their consent by way of an affidavit, which were annexed to the application. It was further represented that the Demerged Company has 155 Unsecured Creditors. Certificate from Chartered Accountants certifying list of creditors was annexed. Out of 155 Unsecur ...
National Company Law Tribunal, New Delhi Court VI
Prem Industries India Limited And Prem Pigments Limited Vs Their Respective Shareholders And Creditors
.... ompany and as per Rule 2(1)(viii) of Companies (Acceptance of Deposits) Rules, 2016, any money received by the company from its director is not a deposit. 12. We have considered the submissions of RD/ROC and the Petitioner Companies. The major objection by the RD/ROC is regardin ...
National Company Law Tribunal, New Delhi Court II
M/s Stesalit Ltd Vs
.... Company is praying to hold separate meeting of Secured and Unsecured Creditors on 31.05.2024. 9. The Applicant Companies have stated that the provisions relating to the accounting treatment for the proposed scheme were in conformity with the applicable provisions of the Companies Act, 2013 ...
National Company Law Tribunal, New Delhi Court VI
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