State Of West Bengal Through The Principal Secretary 'West Bengal Biotech Development Corporation Limited' Vs Keshav Park Private Limited

National Company Law Appellate Tribunal New Delhi 8 Dec 2021 Company Appeal (AT) (Insolvency) No. 330, 331 of 2020 (2021) 12 NCLAT CK 0018
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 330, 331 of 2020

Hon'ble Bench

M. Venugopal, Member (J); V. P. Singh, Member (T); Dr. Ashok Kumar Mishra, Member (T)

Final Decision

Allowed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 8, 9, 9(3), 9(3)(d), 14
  • Contract Act, 1872 - Section 25(3)
  • Limitation Act, 1963 - Article 137
  • Limitation Act, 1963 - Section 18
  • Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules 2016 - Rule 5

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 12 NCLAT CK 0018
  • Coram: M. Venugopal, Member (J); V. P. Singh, Member (T); Dr. Ashok Kumar Mishra, Member (T)
  • Bench: Full Bench
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 8, 9, 9(3), 9(3)(d), 14
  • Contract Act, 1872 - Section 25(3)
  • Limitation Act, 1963 - Article 137
  • Limitation Act, 1963 - Section 18
  • Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules 2016 - Rule 5
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