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Sita Chaudhary Vs Haryana Telecom limited & Anr

Case No: Company Appeal (AT)(Insolvency) No. 727, 728 Of 2023

Date of Decision: Nov. 9, 2023

Acts Referred: Insolvency and Bankruptcy Code, 2016 — Section 5(24), 5(24A), 5(24)(h), 7, 7(5), 21, 21(2), 29A, 30, 30(4), 31, 61, 61(3)#Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 38, 39

Hon'ble Judges: Ashok Bhushan, Chairperson; Barun Mitra, Member (T)

Bench: Division Bench

Advocate: Aadil Singh Boparai, Sumer Singh Boparai, Sidhant Saraswat, Abhishek Anand, Karan Kohli, Sanyam Goel, Abhijeet Sinha, Saikat Sarkar, Naman Joshi, Ritika Vohra, Sumesh Dhawan

Final Decision: Dismissed

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Judgement