Hem Singh Bharana Vs M/s Pawan Doot Estate Private Limited and Ors

National Company Law Appellate Tribunal New Delhi 5 Jan 2023 Company Appeal (AT) (Insolvency) No.1481 Of 2022 (2023) 01 NCLAT CK 0019
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No.1481 Of 2022

Hon'ble Bench

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

Advocates

Arun Kathpalia, Abhijeet Sinha, Manav Goyal, Krishnendu Datta, IPS Oberoi, Neha Agarwal, Sanjay Bhatt, Renuka Iyer, Aditya Vashisth, Himanshi Rajput, Ashish Rana, Anurag Singh, Debasmita Goswami, Nilesh Mudhil

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 12A, 30A(1)(b), 30(3), 30(4), 30(6), 33(2), 60(5)
  • Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 - Regulation 30A, 30A(2), 30A(1)(b), 30(2), 33, 34, 36A

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 01 NCLAT CK 0019
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T)
  • Bench: Division Bench
  • Advocates: Arun Kathpalia, Abhijeet Sinha, Manav Goyal, Krishnendu Datta, IPS Oberoi, Neha Agarwal, Sanjay Bhatt, Renuka Iyer, Aditya Vashisth, Himanshi Rajput, Ashish Rana, Anurag Singh, Debasmita Goswami, Nilesh Mudhil
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 12A, 30A(1)(b), 30(3), 30(4), 30(6), 33(2), 60(5)
  • Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 - Regulation 30A, 30A(2), 30A(1)(b), 30(2), 33, 34, 36A
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