Lalan Kumar Singh Vs M/s. Phoenix ARC Pvt. Ltd And Ors

National Company Law Appellate Tribunal New Delhi 20 Dec 2018 Company Appeal (AT) (Insolvency) No. 485 Of 2018 (2018) 12 NCLAT CK 0050
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 485 Of 2018

Hon'ble Bench

S.J. Mukhopadhaya, J; Bansi Lal Bhat, J

Advocates

Pooja Mahajan, Mahima Singh, Gaurav Arora, Sanjeev Deora, Mohd. Nazim Khan, Mohtashim Kibriya, Manish Jain, Sanjay Bhatt, Divya Sharma, Sanyam Goel

Final Decision

Dismissed

Acts Referred
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 5(3), 13(2), 13(4)
  • Insolvency And Bankruptcy Code, 2016 - Section 5(7), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7)
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 4, 4(3)

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 12 NCLAT CK 0050
  • Coram: S.J. Mukhopadhaya, J; Bansi Lal Bhat, J
  • Bench: Division Bench
  • Advocates: Pooja Mahajan, Mahima Singh, Gaurav Arora, Sanjeev Deora, Mohd. Nazim Khan, Mohtashim Kibriya, Manish Jain, Sanjay Bhatt, Divya Sharma, Sanyam Goel
  • Result: Dismissed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 5(3), 13(2), 13(4)
  • Insolvency And Bankruptcy Code, 2016 - Section 5(7), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7)
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 4, 4(3)
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