Vedika Credit Capital Limited Vs Shriram Power and Steel Private Limited

National Company Law Appellate Tribunal New Delhi 5 Jan 2023 Company Appeal (AT) (Insolvency) No. 1066 Of 2021 (2023) 01 NCLAT CK 0021
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1066 Of 2021

Hon'ble Bench

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

Advocates

Akhilesh, Mratyunjay Singh, Nimit Bhola, Kapil Kachawa, Sudhir Mehta, Pandey Neeraj Rai, Rachitta Rai, Shashank Gupta

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 65
  • Limitation Act, 1963 - Section 14, 14(2), 18
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 01 NCLAT CK 0021
  • Coram: Ashok Bhushan, Chairperson; Dr. Alok Srivasatava, Member (T); Barun Mitra, Member (T)
  • Bench: Full Bench
  • Advocates: Akhilesh, Mratyunjay Singh, Nimit Bhola, Kapil Kachawa, Sudhir Mehta, Pandey Neeraj Rai, Rachitta Rai, Shashank Gupta
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 65
  • Limitation Act, 1963 - Section 14, 14(2), 18
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)
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