PEC Limited Vs Tathagat Exports Pvt. Ltd

National Company Law Appellate Tribunal New Delhi 18 Apr 2022 Company Appeal (At) (Insolvency) No. 341 Of 2021 (2022) 04 NCLAT CK 0044
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (At) (Insolvency) No. 341 Of 2021

Hon'ble Bench

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

Advocates

Rajeev Kumar Yadav

Final Decision

Allowed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7
  • Contract Act, 1872 - Section 176
  • Limitation Act, 1963 - Section 18, 19
  • Negotiable Instruments Act, 1881 - Section 138

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 04 NCLAT CK 0044
  • Coram: Anant Bijay Singh, Member(J); Shreesha Merla, Member (T)
  • Bench: Division Bench
  • Advocates: Rajeev Kumar Yadav
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7
  • Contract Act, 1872 - Section 176
  • Limitation Act, 1963 - Section 18, 19
  • Negotiable Instruments Act, 1881 - Section 138
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