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National Company Law Appellate Tribunal New Delhi 24 Nov 2020 Company Appeal (At) (Insolvency) No. 932 Of 2019 (2020) 11 NCLAT CK 0047
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (At) (Insolvency) No. 932 Of 2019

Hon'ble Bench

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

Advocates

Ratnanko Banerjee, Ranvir Singh, Manish Verma, Ritin Rai, Sidhartha Barua, Anand Verma, Abhishek Prasad, Ashok Tibrewala, Sandeep, Khaitan

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 9, 238
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 22, 22(1)
  • Limitation Act, 1963 - Article 137
  • Board For Industrial And Financial Reconstruction Regulations, 1987 - Regulation 19, 19(3), 19(4), 19(5), 19(6), 19(7)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2020) 11 NCLAT CK 0047
  • Coram: Bansi Lal Bhat, J; Anant Bijay Singh, J; V. P. Singh, Member (Technical)
  • Bench: Full Bench
  • Advocates: Ratnanko Banerjee, Ranvir Singh, Manish Verma, Ritin Rai, Sidhartha Barua, Anand Verma, Abhishek Prasad, Ashok Tibrewala, Sandeep, Khaitan
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 9, 238
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 15, 15(1), 16, 22, 22(1)
  • Limitation Act, 1963 - Article 137
  • Board For Industrial And Financial Reconstruction Regulations, 1987 - Regulation 19, 19(3), 19(4), 19(5), 19(6), 19(7)
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