Randhiraj Thakur Vs M/s. Jindal Saxena Financial Services Private Limited

National Company Law Appellate Tribunal New Delhi 18 Sep 2018 Company Appeal (AT) (Insolvency) No. 32, 50 Of 2018 (2018) 09 NCLAT CK 0047
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 32, 50 Of 2018

Hon'ble Bench

S.J. Mukhopadhaya J; Bansi Lal Bhat J

Advocates

Abhinav Vashisht, Gauri Rishi, Srishti Juneja, Tushar Parashar

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 3(7), 3(8), 3(16), 3(17), 3(18), 7
  • Reserve Bank Of India Act, 1934 - Section 45IA
  • Companies Act, 2013 - Section 2(20)
  • Limited Liability Partnership Act, 2008 - Section 2(1)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2018) 09 NCLAT CK 0047
  • Coram: S.J. Mukhopadhaya J; Bansi Lal Bhat J
  • Bench: Division Bench
  • Advocates: Abhinav Vashisht, Gauri Rishi, Srishti Juneja, Tushar Parashar
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 3(7), 3(8), 3(16), 3(17), 3(18), 7
  • Reserve Bank Of India Act, 1934 - Section 45IA
  • Companies Act, 2013 - Section 2(20)
  • Limited Liability Partnership Act, 2008 - Section 2(1)
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