Rotomac Global Private Limited Vs Deputy Director

National Company Law Appellate Tribunal New Delhi 2 Jul 2019 Company Appeal (AT) (Insolvency) No. 140 Of 2019 (2019) 07 NCLAT CK 0015
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 140 Of 2019

Hon'ble Bench

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

Advocates

Kanishk Khetan, Abhishek Pratap Singh, Anil Goel, Nitesh Rana, A.R. Aditya

Final Decision

Dismissed

Acts Referred
  • Prevention Of Money-laundering Act, 2002 - Section 2(1)(u), 3, 4, 5(1), 8, 8(6), 9, 26, 42
  • Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471
  • Prevention Of Corruption Act, 1988 - Section 13(2), 13(1)(d), 14
  • Insolvency And Bankruptcy Code, 2016 - Section 14

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 07 NCLAT CK 0015
  • Coram: S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)
  • Bench: Full Bench
  • Advocates: Kanishk Khetan, Abhishek Pratap Singh, Anil Goel, Nitesh Rana, A.R. Aditya
  • Result: Dismissed
Referenced Acts & Sections
  • Prevention Of Money-laundering Act, 2002 - Section 2(1)(u), 3, 4, 5(1), 8, 8(6), 9, 26, 42
  • Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471
  • Prevention Of Corruption Act, 1988 - Section 13(2), 13(1)(d), 14
  • Insolvency And Bankruptcy Code, 2016 - Section 14
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