Kshitiz Gupta (Liquidator In The Matter Of Abhishek Corporation Ltd.) Vs Asset Reconstruction Company (India) Limited And Ors

National Company Law Appellate Tribunal New Delhi 2 Dec 2019 Company Appeal (AT) (Insolvency) No. 1386 Of 2019, Interlocutory Application No. 3935 Of 2019 (2019) 12 NCLAT CK 0017
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1386 Of 2019, Interlocutory Application No. 3935 Of 2019

Hon'ble Bench

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

Advocates

Alok Dhir, Varsha Banerjee, Kunal Godhwani, Mukund Rawat

Final Decision

Disposed Of

Acts Referred
  • Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 - Regulation 32
  • Insolvency And Bankruptcy Code, 2016 - Section 14, 33, 35, 38, 39, 40, 60(5)
  • Companies Act, 1956 - Section 390(a), 391, 391(1), 391(1)(b)
  • Companies Act, 2013 - Section 68, 133, 230, 231, 232
  • Competition Act, 2002 - Section 7(1)
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 12 NCLAT CK 0017
  • Coram: S.J. Mukhopadhaya, J; Bansi Lal Bhat, J; Venugopal M, J
  • Bench: Full Bench
  • Advocates: Alok Dhir, Varsha Banerjee, Kunal Godhwani, Mukund Rawat
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency And Bankruptcy Board Of India (Liquidation Process) Regulations, 2016 - Regulation 32
  • Insolvency And Bankruptcy Code, 2016 - Section 14, 33, 35, 38, 39, 40, 60(5)
  • Companies Act, 1956 - Section 390(a), 391, 391(1), 391(1)(b)
  • Companies Act, 2013 - Section 68, 133, 230, 231, 232
  • Competition Act, 2002 - Section 7(1)
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4
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