Mohanlal Dhakad Vs BNG Global India Limited

National Company Law Appellate Tribunal New Delhi 22 Feb 2021 Company Appeal (AT) (Insolvency) No. 684 Of 2020 (2021) 02 NCLAT CK 0039
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 684 Of 2020

Hon'ble Bench

Venugopal M., J; Kanthi Narahari, Member (Technical)

Advocates

Ranjana Roy Gawai, Avinash Bhati

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 4
  • Companies (Acceptance Of Deposits) Rules, 2014 - Rule 2(1)(c), 17
  • Companies Act, 2013 - Section 2(20), 2(31), 73, 74, 74(1)(b), 74(2), 74(3), 76, 129
  • Insolvency And Bankruptcy Code, 2016 - Section 3, 3(6), 3(8), 3(7), 3(11), 3(12), 5(7), 5(8), 7, 14, 18(1)(b), 25(2)(e)
  • Securities And Exchange Board Of India Act, 1992 - Section 28A
  • Limited Liability Partnership Act, 2008 - Section 2(1)(n)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 02 NCLAT CK 0039
  • Coram: Venugopal M., J; Kanthi Narahari, Member (Technical)
  • Bench: Division Bench
  • Advocates: Ranjana Roy Gawai, Avinash Bhati
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 4
  • Companies (Acceptance Of Deposits) Rules, 2014 - Rule 2(1)(c), 17
  • Companies Act, 2013 - Section 2(20), 2(31), 73, 74, 74(1)(b), 74(2), 74(3), 76, 129
  • Insolvency And Bankruptcy Code, 2016 - Section 3, 3(6), 3(8), 3(7), 3(11), 3(12), 5(7), 5(8), 7, 14, 18(1)(b), 25(2)(e)
  • Securities And Exchange Board Of India Act, 1992 - Section 28A
  • Limited Liability Partnership Act, 2008 - Section 2(1)(n)
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