Sanjeev Kumar Vs Aithent Technologies Private Limited

National Company Law Appellate Tribunal New Delhi 5 Nov 2020 Company Appeal (AT) (Insolvency) No. 474 Of 2020 (2020) 11 NCLAT CK 0056
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 474 Of 2020

Hon'ble Bench

Bansi Lal Bhat, J; Anant Bijay Singh, J; V.P. Singh, Member (Technical)

Advocates

Sumesh Dhawan, Gulshan Sachdeva, Vatsala Kak, Geetika Sharma, Apoorva Choudhary, Rishabh Bansal, Rajesh Lihala

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 3(6), 5(20), 5(21), 7, 8, 8(1), 9, 9(5), 9(5)(2)(d), 14(2)
  • Transfer Of Property Act, 1882 - Section 106
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 5

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 11 NCLAT CK 0056
  • Coram: Bansi Lal Bhat, J; Anant Bijay Singh, J; V.P. Singh, Member (Technical)
  • Bench: Full Bench
  • Advocates: Sumesh Dhawan, Gulshan Sachdeva, Vatsala Kak, Geetika Sharma, Apoorva Choudhary, Rishabh Bansal, Rajesh Lihala
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 3(6), 5(20), 5(21), 7, 8, 8(1), 9, 9(5), 9(5)(2)(d), 14(2)
  • Transfer Of Property Act, 1882 - Section 106
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 5
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