Bipin Sharma Vs Earth Infrastructure Limited

National Company Law Appellate Tribunal New Delhi 14 Nov 2022 Company Appeal (AT) (Ins.) No. 916 Of 2021 (2022) 11 NCLAT CK 0052
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Ins.) No. 916 Of 2021

Hon'ble Bench

Rakesh Kumar Jain, Member (J); Dr. Alok Srivastava, Member (T)

Advocates

Ashok Manchanda, Akanksha Vasudeva, Vivek Kohli, Prerna, Sandeep Bhuraria, Parijat, Nalin

Final Decision

Disposed Of

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 21, 21(2), 24, 25A, 25A(3A), 30, 30(1), 30(2), 61
  • Insolvency & Bankruptcy Board of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 - Regulation 9, 16A, 25A

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 11 NCLAT CK 0052
  • Coram: Rakesh Kumar Jain, Member (J); Dr. Alok Srivastava, Member (T)
  • Bench: Division Bench
  • Advocates: Ashok Manchanda, Akanksha Vasudeva, Vivek Kohli, Prerna, Sandeep Bhuraria, Parijat, Nalin
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 21, 21(2), 24, 25A, 25A(3A), 30, 30(1), 30(2), 61
  • Insolvency & Bankruptcy Board of India (Insolvency Resolution Process For Corporate Person) Regulations, 2016 - Regulation 9, 16A, 25A
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