Electrotherm (India) Limited Vs Mr. Mukesh B. Bhandari

National Company Law Appellate Tribunal New Delhi 28 Jan 2022 Company Appeal (At) Nos. 54, 55, 56, 57 Of 2021 & I.A. No. 978 Of 2021 (2022) 01 NCLAT CK 0090
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (At) Nos. 54, 55, 56, 57 Of 2021 & I.A. No. 978 Of 2021

Hon'ble Bench

Anant Bijay Singh, Member (J); Shreesha Merla, Member (T)

Advocates

Satvik Verma, Chandrashekhar Yadav, Pratyush Kumar Yadav, Gitanshi Arora, Ayandeb Mishra, Saransh Kothari, Drishti Harpalani, Varun Chopra, Simran Kumari, R.J. Goswami, S.R. Keshkani, Rahul Sahasrabudde, Shailesh Bhandari, Mukesh Bhandari, Ashok R Bhandari, Rudreshwar Singh, LCN Shahdeo, Saurabh Jain, Abhishek Baid

Final Decision

Disposed Of

Acts Referred
  • Companies Act, 2013 - Section 149, 150, 152, 159, 176, 241, 242, 242(1), 242(4), 244, 420(1), 421
  • National Company Law Tribunal Rules, 2016 - Rule 11, 30

Judgement Text

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