Punjab National Bank Vs Kiran Shah

National Company Law Appellate Tribunal New Delhi 13 Aug 2019 Company Appeal (AT) (Insolvency) No. 817 Of 2019 (2019) 08 NCLAT CK 0025
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 817 Of 2019

Hon'ble Bench

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

Advocates

Shivanshu Kumar, Vikky Dang

Final Decision

Disposed Off

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 9, 22, 31, 33(1), 33(2)
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 40

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2019) 08 NCLAT CK 0025
  • Coram: S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)
  • Bench: Full Bench
  • Advocates: Shivanshu Kumar, Vikky Dang
  • Result: Disposed Off
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 9, 22, 31, 33(1), 33(2)
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 40
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