Ashish Kumar Vs Vinod Kumar Pukhraj Ambavat And Anr

National Company Law Appellate Tribunal New Delhi 17 Feb 2020 Company Appeal (AT) (Insolvency) No. 1411 Of 2019 (2020) 02 NCLAT CK 0051
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1411 Of 2019

Hon'ble Bench

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

Advocates

Anurag, Sushil, R.P. Agarwal, Manish K. Bishnoi, Narendra Singh

Final Decision

Dismissed

Acts Referred
  • Limitation Act, 1963 - Article 62, 137
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 9, 238(A)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
  • Limitation Act, 1963 - Section 5, 18, 18(1)
  • Indian Contract Act, 1872 - Section 60, 61
  • Limitation Act, 1908 - Section 19, 19(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 02 NCLAT CK 0051
  • Coram: Venugopal M, J; V.P. Singh, Member (Technical)
  • Bench: Division Bench
  • Advocates: Anurag, Sushil, R.P. Agarwal, Manish K. Bishnoi, Narendra Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Limitation Act, 1963 - Article 62, 137
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 9, 238(A)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
  • Limitation Act, 1963 - Section 5, 18, 18(1)
  • Indian Contract Act, 1872 - Section 60, 61
  • Limitation Act, 1908 - Section 19, 19(1)
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