V.R. Ashok Rao & Ors Vs TDT Copper Ltd

National Company Law Appellate Tribunal New Delhi 30 Aug 2022 I.A. Nos. 2095, 2211, 2499, 2513 Of 2022 in Company Appeal (AT) (Insolvency) Nos. 780, 823, 913, 914 Of 2022 (2022) 08 NCLAT CK 0064
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. Nos. 2095, 2211, 2499, 2513 Of 2022 in Company Appeal (AT) (Insolvency) Nos. 780, 823, 913, 914 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; Rakesh Kumar, Member (J); M. Satyanarayana Murthy, Member (J); Kanthi Narahari, Member (T); Shreesha Merla, Member (T)

Advocates

Farrukh Khan, Akanksha Singh, Ateendra Saumya Singh, Ishita Mangla, Anshula Grover, Nitika Grover, Mayan Prasad

Final Decision

Allowed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 7(5), 9(5), 10(4), 61, 61(1), 61(2)
  • Code of Civil Procedure, 1908 - Section 151
  • Arbitration and Conciliation Act, 1996 - Section 34, 34(3)
  • Companies Act, 2013 - Section 421, 422, 469
  • Limitation Act, 1963 - Section 5
  • Delhi High Court (Original Side) Rules, 1967 - Rule 5(1), 5(1), 5(3)
  • National Company Law Tribunal Rules, 2016 - Rule 11, 22, 26, 26(2), 26(3), 26(4)

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 08 NCLAT CK 0064
  • Coram: Ashok Bhushan, Chairperson; Rakesh Kumar, Member (J); M. Satyanarayana Murthy, Member (J); Kanthi Narahari, Member (T); Shreesha Merla, Member (T)
  • Bench: Full Bench
  • Advocates: Farrukh Khan, Akanksha Singh, Ateendra Saumya Singh, Ishita Mangla, Anshula Grover, Nitika Grover, Mayan Prasad
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 7(5), 9(5), 10(4), 61, 61(1), 61(2)
  • Code of Civil Procedure, 1908 - Section 151
  • Arbitration and Conciliation Act, 1996 - Section 34, 34(3)
  • Companies Act, 2013 - Section 421, 422, 469
  • Limitation Act, 1963 - Section 5
  • Delhi High Court (Original Side) Rules, 1967 - Rule 5(1), 5(1), 5(3)
  • National Company Law Tribunal Rules, 2016 - Rule 11, 22, 26, 26(2), 26(3), 26(4)
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