New Okhla Industrial Development Authority Abhishek Vs Anand

National Company Law Appellate Tribunal New Delhi 19 Apr 2022 Company Appeal (AT) (Insolvency) No. 998 Of 2021 (2022) 04 NCLAT CK 0040
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 998 Of 2021

Hon'ble Bench

Ashok Bhushan, Chairperson; Dr. Alok Srivastava, Member (T); Shreesha Merla, Member (T)

Advocates

Sourav Roy, Prabudh Singh, Kaushal Sharma, Mrityunjay Kumar, Abhishek Anand

Final Decision

Disposed Of

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 61, 238
  • Municipal Corporation of Greater Mumbai Act, 1888 - Section 92, 92A
  • Companies Act, 2013 - Section 434

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 04 NCLAT CK 0040
  • Coram: Ashok Bhushan, Chairperson; Dr. Alok Srivastava, Member (T); Shreesha Merla, Member (T)
  • Bench: Full Bench
  • Advocates: Sourav Roy, Prabudh Singh, Kaushal Sharma, Mrityunjay Kumar, Abhishek Anand
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 61, 238
  • Municipal Corporation of Greater Mumbai Act, 1888 - Section 92, 92A
  • Companies Act, 2013 - Section 434
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