Numetal Limited Vs Satish Kumar Gupta & Ors
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Company Appeal (AT) (Insolvency) No. 169, 171, 172, 173, 207 Of 2018
Hon'ble Bench
S.J. Mukhopadhaya, J; Bansi Lal Bhat, J
Advocates
Mukul Rohtagi, Mihir Thakur, Keyur Gandhi, Gautam Singh, Rudreshwar Singh, Arjun Joshi, Krishty Baptist, Shaili Singh, Ramji Srinivasan, Indranil Deshmukh, Raunak Dhillon, Animesh Bisht, George Varghesse, Sidhant Sharma, Karan Khanna, Satish Kumar Gupta, Sudipto Sarkar, Sapan Gupta, Vijayant Paliwal, Mrida Lakhmani, Dr. Abhishek Manu Singhvi, S.N. Mukherjee, Raju Nayor, Ruby Singh Ahuja, Sudhir Sharma, Vishal Gehrana, Anupam Prakash, Sameen Vyas, Abhishek Swaroop, Akhil Anand, Shubham Saigal, Misha Chandra, Avishkar Singhvi, Amit Bhandari
Final Decision
Disposed Off
Acts Referred
- Insolvency And Bankruptcy Code, 2016 - Section 3, 3(37), 5, 7, 25, 25(2)(h), 29A, 29A(a), 29A(b), 29A(c), 29A(d), 29A(e), 29A(f), 29A(h), 29A(i), 29A(i)(f), 30, 30(2), 30(4), 31, 60(5)
- Securities and Exchange Board Of India (Substantial Acquisition Of Shares and Takeovers) Regulations, 2011 - Section 2(q)
- Securities And Exchange Board Of India Act, 1992 - Section 11(2)(h), 30, 31
- Police Act, 1861 - Section 7, 46(2),
- Constitution Of India, 1950 - Article 310
- Securities and Exchange Board Of India (Substantial Acquisition Of Shares and Takeovers) Regulations, 2011 - Regulation 2(1)(q)
- Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 36, 37, 38, 39
Judgement Text
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