C R Badrinath Vs Eight Capital India (M) Limited And Others

National Company Law Appellate Tribunal New Delhi 24 Jul 2020 Company Appeal (AT) (Insolvency) No. 132 Of 2020 (2020) 07 NCLAT CK 0012
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 132 Of 2020

Hon'ble Bench

Venugopal M. J; V. P. Singh, J; Alok Srivastava, Member (T)

Advocates

Krishnendu Datta, Ravi Raghunath, Mohit D. Ram, Sachin Kaushal

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 3(11), 3(12), 5(6), 5(8), 7, 8, 8(2)(a), 9
  • Limitation Act, 1963 - Section 3, 5, 18, Article 62, 137

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 07 NCLAT CK 0012
  • Coram: Venugopal M. J; V. P. Singh, J; Alok Srivastava, Member (T)
  • Bench: Full Bench
  • Advocates: Krishnendu Datta, Ravi Raghunath, Mohit D. Ram, Sachin Kaushal
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 3(11), 3(12), 5(6), 5(8), 7, 8, 8(2)(a), 9
  • Limitation Act, 1963 - Section 3, 5, 18, Article 62, 137
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