Surinder Mehta And Ors. Vs Prime Meiden Ltd. And Ors.

National Company Law Appellate Tribunal New Delhi 6 Feb 2020 Company Appeal (AT) No. 350 Of 2018 (2020) 02 NCLAT CK 0007
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) No. 350 Of 2018

Hon'ble Bench

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

Advocates

Krishnendu Dutta, Ramanjit Singh, Sagar Chawla, Ramji Srinivasan, Lalit Bhasin, Abhijit Sinha, Inder Raj Gill, Anuradha Sharma, Avichal Prasad, Lakshya Khanna

Final Decision

Disposed Of

Acts Referred
  • Arbitration And Conciliation Act, 1996 - Section 8, 43, 45, 47, 48, 50
  • Companies Act, 2013 - Section 241, 242, 408, 420, 421, 434
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 9, 10, 60(5), 61
  • Companies Act, 1956 - Section 10(1)(a), 10(F)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 02 NCLAT CK 0007
  • Coram: S.J. Mukhopadhaya, J; Bansi Lal Bhat, J
  • Bench: Division Bench
  • Advocates: Krishnendu Dutta, Ramanjit Singh, Sagar Chawla, Ramji Srinivasan, Lalit Bhasin, Abhijit Sinha, Inder Raj Gill, Anuradha Sharma, Avichal Prasad, Lakshya Khanna
  • Result: Disposed Of
Referenced Acts & Sections
  • Arbitration And Conciliation Act, 1996 - Section 8, 43, 45, 47, 48, 50
  • Companies Act, 2013 - Section 241, 242, 408, 420, 421, 434
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 9, 10, 60(5), 61
  • Companies Act, 1956 - Section 10(1)(a), 10(F)
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