Union Of India And Anr. Vs Union Of India, Ministry Of Corporate Affairs

National Company Law Appellate Tribunal New Delhi 19 Feb 2021 Interlocutory Application No. 3013 Of 2020 In Company Appeal (AT) No. 126 Of 2019 (2021) 02 NCLAT CK 0038
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Interlocutory Application No. 3013 Of 2020 In Company Appeal (AT) No. 126 Of 2019

Hon'ble Bench

Jarat Kumar Jain, J; Kanthi Narahari, Member(Technical)

Advocates

Rahul Jain, Rhea Verma, Sanjib Kumar Mohanty, Amit Acharya, Chiradeep Balooni

Final Decision

Allowed

Acts Referred
  • National Company Law Appellate Tribunal Rules, 2016 - Rule 11
  • Companies Act, 2013 - Section 420(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 02 NCLAT CK 0038
  • Coram: Jarat Kumar Jain, J; Kanthi Narahari, Member(Technical)
  • Bench: Division Bench
  • Advocates: Rahul Jain, Rhea Verma, Sanjib Kumar Mohanty, Amit Acharya, Chiradeep Balooni
  • Result: Allowed
Referenced Acts & Sections
  • National Company Law Appellate Tribunal Rules, 2016 - Rule 11
  • Companies Act, 2013 - Section 420(2)
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