Citi Securities & Financial Services Pvt. Ltd Vs Sudip Bhatacharya

National Company Law Appellate Tribunal New Delhi 16 Sep 2022 Company Appeal (AT) (Insolvency) No. 240 Of 2022 (2022) 09 NCLAT CK 0050
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 240 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; Barun Mitra, Member (T)

Advocates

Kumar Anurag Singh, Ramji Srinivasan, Prachi Johri, Shruti, Manmeet Singh, Neha Lodha, Shatakshi Tripathi, Abhijeet Sinha, Amir Arsiwala, Dayal Deshpande

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 5(7), 5(8), 5(24), 7, 21(2), 24(5), 24(6), 24(6A)
  • Registration Act, 1908 - Section 17,17(1)(b), 17(1)(c)
  • Transfer of Property Act, 1882 - Section 3
  • Maharashtra Stamp Act, 1958 - Section 34

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 09 NCLAT CK 0050
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T)
  • Bench: Division Bench
  • Advocates: Kumar Anurag Singh, Ramji Srinivasan, Prachi Johri, Shruti, Manmeet Singh, Neha Lodha, Shatakshi Tripathi, Abhijeet Sinha, Amir Arsiwala, Dayal Deshpande
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 5(7), 5(8), 5(24), 7, 21(2), 24(5), 24(6), 24(6A)
  • Registration Act, 1908 - Section 17,17(1)(b), 17(1)(c)
  • Transfer of Property Act, 1882 - Section 3
  • Maharashtra Stamp Act, 1958 - Section 34
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