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National Company Law Appellate Tribunal New Delhi 10 Jan 2025 Company Appeal (AT) (Insolvency) No.2281 of 2024 & I.A. No.8501 of 2024 (2025) 01 NCLAT CK 0014
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No.2281 of 2024 & I.A. No.8501 of 2024

Hon'ble Bench

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

Advocates

M. L. Dhingra, Gaurav Dhingra, Govind Bhardwaj, Abhishek Anand, Karan Kohli, Ridhima Mehrotra, Akshit Awasthi

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code 2016 - Section 5, 7, 14, 60

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2025) 01 NCLAT CK 0014
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T); Arun Baroka, Member (T)
  • Bench: Full Bench
  • Advocates: M. L. Dhingra, Gaurav Dhingra, Govind Bhardwaj, Abhishek Anand, Karan Kohli, Ridhima Mehrotra, Akshit Awasthi
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code 2016 - Section 5, 7, 14, 60
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