Indian Overseas Bank Vs M/S RCM Infrastructure Ltd. And Anr.
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Company Appeal (AT) (Insolvency) No. 736 Of 2020
Hon'ble Bench
Jarat Kumar Jain, J; Kanthi Narahari, Member (Technical)
Advocates
Mayuri Raghuvanshi, Akshat Singh, Vyom Raghuvanshi, J. Mani Vannan, Shrey Patnaik, Aditya Verma
Final Decision
Dismissed
Acts Referred
- Indian Contract Act, 1872 - Section 52
- Insolvency And Bankruptcy Code, 2016 - Section 10, 14, 14(1), 14(1)(d), 18, 25, 60(5), 238
- National Company Law Tribunal Rules, 2016 - Rule 11
- Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 13(8), 17, 17(1)(b), 17(1)(c)
- Registration Act, 1908 - Section 17(2)(xii)
Judgement Text
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