Aashish Mohan Gupta Vs Hind Inn And Hotels Ltd. And Ors

National Company Law Appellate Tribunal New Delhi 12 Feb 2020 Company Appeal (AT) (Insolvency) No. 1282 Of 2019 (2020) 02 NCLAT CK 0029
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1282 Of 2019

Hon'ble Bench

Venugopal M, J; Kanthi Narahari, Member (Technical); V.P. Singh, Member (Technical)

Advocates

Sandeep Bajaj, Aakanksha Nehra, Aditi Pundhir, Abhishek Anand, Honey Satpal, Vivek Malik, Vivek Sinha, Kartikeya Jain

Final Decision

Dismissed

Acts Referred
  • Limitation Act, 1963 - Article 137
  • Insolvency And Bankruptcy Code, 2016 - Section 3(2), 3(11), 5(2), 5(20), 5(21), 7, 8(1), 8(2)(a), 9, 9(5)(i), 9(5(2)(d), 238(A)
  • Limitation Act, 1963 - Section 5

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 02 NCLAT CK 0029
  • Coram: Venugopal M, J; Kanthi Narahari, Member (Technical); V.P. Singh, Member (Technical)
  • Bench: Full Bench
  • Advocates: Sandeep Bajaj, Aakanksha Nehra, Aditi Pundhir, Abhishek Anand, Honey Satpal, Vivek Malik, Vivek Sinha, Kartikeya Jain
  • Result: Dismissed
Referenced Acts & Sections
  • Limitation Act, 1963 - Article 137
  • Insolvency And Bankruptcy Code, 2016 - Section 3(2), 3(11), 5(2), 5(20), 5(21), 7, 8(1), 8(2)(a), 9, 9(5)(i), 9(5(2)(d), 238(A)
  • Limitation Act, 1963 - Section 5
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