Ravi Kant Gupta & Ors Vs Alpfly Pvt. Ltd. through IRP

National Company Law Appellate Tribunal New Delhi 14 May 2019 Company Appeal (AT) (Insolvency) No. 782, 783 Of 2018 (2019) 05 NCLAT CK 0129
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 782, 783 Of 2018

Hon'ble Bench

S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)

Advocates

Mohit Chaudhary, Garima Sharma, Anurag Sharma, Gunjan Mittal

Final Decision

Disposed Off

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 10, 65
  • Companies Act, 2013 - Section 212, 213

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 05 NCLAT CK 0129
  • Coram: S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)
  • Bench: Full Bench
  • Advocates: Mohit Chaudhary, Garima Sharma, Anurag Sharma, Gunjan Mittal
  • Result: Disposed Off
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 10, 65
  • Companies Act, 2013 - Section 212, 213
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