UCO Bank Vs SREI Equipment Finance Ltd

National Company Law Appellate Tribunal, New Delhi 7 Sep 2021 Company Appeal(AT) No. 232 of 2020 (2021) 09 NCLAT CK 0025
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal(AT) No. 232 of 2020

Hon'ble Bench

Jarat Kumar Jain, Member (J); Dr. Ashok Kumar Mishra, Member (T)

Advocates

C.A. Sundaram, P.C. Ghosh, Partha Sil, Tavish Bhushan Prasad, Joy Saha, Abhijeet Sinha, Dipen Chatterjee, Rusha Mitra, Saptrshi Mandal, Shreyas Edupuganti, Kumar Anurag Singh, Zain A. Khan, Saikat Sarkar

Final Decision

Disposed Of

Acts Referred
  • Companies Act, 2013 - Section 230, 230(5), 232, 240, 421
  • National Company Law Appellate Tribunal, Rules, 2016 - Rule 11, 148, 154
  • Companies Act, 1956 - Section 391, 391(6)
  • Specific Relief Act, 1963 - Section 41
  • Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 - Rule 5
  • Reserve Bank of India Act, 1934 - Section 35A

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 09 NCLAT CK 0025
  • Coram: Jarat Kumar Jain, Member (J); Dr. Ashok Kumar Mishra, Member (T)
  • Bench: Division Bench
  • Advocates: C.A. Sundaram, P.C. Ghosh, Partha Sil, Tavish Bhushan Prasad, Joy Saha, Abhijeet Sinha, Dipen Chatterjee, Rusha Mitra, Saptrshi Mandal, Shreyas Edupuganti, Kumar Anurag Singh, Zain A. Khan, Saikat Sarkar
  • Result: Disposed Of
Referenced Acts & Sections
  • Companies Act, 2013 - Section 230, 230(5), 232, 240, 421
  • National Company Law Appellate Tribunal, Rules, 2016 - Rule 11, 148, 154
  • Companies Act, 1956 - Section 391, 391(6)
  • Specific Relief Act, 1963 - Section 41
  • Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 - Rule 5
  • Reserve Bank of India Act, 1934 - Section 35A
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