Pratap Technocrats (P) Ltd. And Ors. Vs Monitoring Committee Of Reliance Infratel Limited And Anr.

National Company Law Appellate Tribunal New Delhi 4 Jan 2021 Company Appeal (AT) (Insolvency) No. 1134 Of 2020 (2021) 01 NCLAT CK 0042
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1134 Of 2020

Hon'ble Bench

Bansi Lal Bhat, J; Anant Bijay Singh, J; Dr. Ashok Kumar Mishra, Member (Technical)

Advocates

Ankita Singhania, Gautam Swarup, Gunjan Jindal, Kartikeya Jaiswal, Rajat Singhal, Anoop Rawat, Vaijayant Paliwal, Saurav Panda, Charu Bansal, PrabhSimran Kaur, Ankita Mandal

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 38
  • Insolvency And Bankruptcy Code, 2016 - Section 30(2), 53

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 01 NCLAT CK 0042
  • Coram: Bansi Lal Bhat, J; Anant Bijay Singh, J; Dr. Ashok Kumar Mishra, Member (Technical)
  • Bench: Full Bench
  • Advocates: Ankita Singhania, Gautam Swarup, Gunjan Jindal, Kartikeya Jaiswal, Rajat Singhal, Anoop Rawat, Vaijayant Paliwal, Saurav Panda, Charu Bansal, PrabhSimran Kaur, Ankita Mandal
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 38
  • Insolvency And Bankruptcy Code, 2016 - Section 30(2), 53
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