Digamber Bhondwe, Director Vs Jm Financial Asset Reconstruction

National Company Law Appellate Tribunal New Delhi 5 Mar 2020 Company Appeal (AT) (Insolvency) No. 1379 Of 2019 (2020) 03 NCLAT CK 0021
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1379 Of 2019

Hon'ble Bench

A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)

Advocates

Sunil Mund, Rahul Gupta, S. Patra, Ramji Srinivasan, Ishkaran Singh

Final Decision

Allowed

Acts Referred
  • Limitation Act, 1963 - Article 113, 137
  • Limitation Act, 1908 - Article 120
  • Insolvency And Bankruptcy Code, 2016 - Section 3, 3(10), 7, 9, 65
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19(22)
  • Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)
  • Limitation Act, 1963 - Section 5, 18
  • Maharashtra Cooperative Societies Act, 1960 - Section 101
  • Limitation Act, 1908 - Section 23

Judgement Text

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