M/s Vistra ITCL (India) Limited Vs Deccan Value Investors L.P
Bench: Full Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
I.A No. 915 of 2021 In Company Appeal (AT) (Ins) No. 654 of 2020
Hon'ble Bench
Jarat Kumar Jain, Member (J); Anant Bijay Singh, Member (T); Dr. Ashok Kumar Mishra (T)
Advocates
Sudhir K. Makkar, Vikram Nankani, Bharat Makkar, Vatsala Rai, Anindita Roy Chowdhury, Soumya Gupta, Yogita Rahtore, Dinesh Pednekar, Arpan Behl, Chanakya Keswani, Advocates Abhinav Vasisht, Misha, Siddhant Kant, Prabh Simran kaur, Anoop Rawat, Sagar Dhawan, Vimal Asthana, Sumant Batra, Dinker T Venkatasubramanian, Niharika Sharma, Sanjay Bhat, Sumesh Dhawan, Vatsala Kak, Geetika Sharma,
Final Decision
Dismissed
Acts Referred
- Insolvency and Bankruptcy Code, 2016 - Section 7, 9, 30(2), 30(6), 31
- Insolvency and Bankruptcy Board of India (Insolvency Resolution Process of Corporate Persons) Regulations, 2016 - Regulation 36B
- National Company Law Appellate Tribunal Rules, 2016 - Rule 11, 31
- Supreme Court Rules, 1966 - Rule 40
- Code Of Civil Procedure, 1908 - Order 40 Rule 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(13)
- Transfer of Property Act, 1882 - Section 65A, 65A(2)
Judgement Text
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