Anish Niranjan Nanavaty Resolution Professional of Reliance Communications Infrastructure Ltd Vs Reliance Project & Property Management Services Ltd. Through Division Infrastructure Projects

National Company Law Appellate Tribunal New Delhi 2 Nov 2022 Comp. App. (AT) (Ins.) No. 1303 Of 2022 (2022) 11 NCLAT CK 0017
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Comp. App. (AT) (Ins.) No. 1303 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; Dr. Alok Srivastava, Member (T); Barun Mitra, Member (T)

Advocates

Gopal Jain, Vaijayant Paliwal, Charu Bansal, Daksh Kadian

Final Decision

Disposed Of

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 11 NCLAT CK 0017
  • Coram: Ashok Bhushan, Chairperson; Dr. Alok Srivastava, Member (T); Barun Mitra, Member (T)
  • Bench: Division Bench
  • Advocates: Gopal Jain, Vaijayant Paliwal, Charu Bansal, Daksh Kadian
  • Result: Disposed Of
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.