Reliance Industries Ltd. Vs Ajay Joshi And Ors.

National Company Law Appellate Tribunal New Delhi 18 Nov 2019 Company Appeal (AT) (Insolvency) No. 942 Of 2019 (2019) 11 NCLAT CK 0043
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 942 Of 2019

Hon'ble Bench

S. J. Mukhopadhaya, J; Bansi Lal Bhat, J; Venugopal M, J

Advocates

Ramji Srinivasan, Raghav Shankar, Roopali Singh, Raghav Chadha, Sylona Mohapatra, Praneet Das, Prateek Kumar, Sneha Janakiraman, Vaijayant Paliwal, Nikhil Mathur, Shashank S. Mangal, Praneet Das

Final Decision

Disposed Of

Acts Referred
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 35
  • Securities And Exchange Board Of India (Delisting Of Equity Shares Regulations, 2018 - Regulation 3(2), 3(3)
  • Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 - Regulation 31A
  • Income Tax Act, 1961 - Section 56(2)
  • Insolvency And Bankruptcy Code, 2016 - Section 31, 53

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 11 NCLAT CK 0043
  • Coram: S. J. Mukhopadhaya, J; Bansi Lal Bhat, J; Venugopal M, J
  • Bench: Full Bench
  • Advocates: Ramji Srinivasan, Raghav Shankar, Roopali Singh, Raghav Chadha, Sylona Mohapatra, Praneet Das, Prateek Kumar, Sneha Janakiraman, Vaijayant Paliwal, Nikhil Mathur, Shashank S. Mangal, Praneet Das
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 35
  • Securities And Exchange Board Of India (Delisting Of Equity Shares Regulations, 2018 - Regulation 3(2), 3(3)
  • Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 - Regulation 31A
  • Income Tax Act, 1961 - Section 56(2)
  • Insolvency And Bankruptcy Code, 2016 - Section 31, 53
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