Gouri Prasad Goenka Ex-Chairman Of Nrc Limited Vs Punjab National Bank And Anr

National Company Law Appellate Tribunal New Delhi 8 Nov 2019 Company Appeal (AT) (Insolvency) No. 28 of 2019 (2019) 11 NCLAT CK 0003
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 28 of 2019

Hon'ble Bench

Bansi Lal Bhat, J; Balvinder Singh, J

Advocates

Aayush Agarwala, R.K. Gautam, Sorabh Dahiya, Vikram Hegde

Final Decision

Dismissed

Acts Referred
  • Limitation Act, 1963 - Article 137
  • Insolvency And Bankruptcy Code, 2016 - Section 7
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 13(2)
  • Limitation Act, 1963 - Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 18(1), 19, 20, 21, 22, 23, 24
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 16, 17, 22(1), 22(5), 25

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 11 NCLAT CK 0003
  • Coram: Bansi Lal Bhat, J; Balvinder Singh, J
  • Bench: Division Bench
  • Advocates: Aayush Agarwala, R.K. Gautam, Sorabh Dahiya, Vikram Hegde
  • Result: Dismissed
Referenced Acts & Sections
  • Limitation Act, 1963 - Article 137
  • Insolvency And Bankruptcy Code, 2016 - Section 7
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 - Section 13(2)
  • Limitation Act, 1963 - Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 18(1), 19, 20, 21, 22, 23, 24
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 16, 17, 22(1), 22(5), 25
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