Bank Of India Vs Wellman Carbo Metalicks India Ltd

National Company Law Tribunal, Kolkata Bench 5 Dec 2022 C.P. (IB)/132(KB)2018 IA(I.B.C)/711(KB)2020 (2022) 12 NCLT CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

C.P. (IB)/132(KB)2018 IA(I.B.C)/711(KB)2020

Hon'ble Bench

Bidisha Banerjee, Member (J); Balraj Joshi, Member (T)

Advocates

Meenakshi Manot, Rahul Auddy, Aditya Gooptu, Santosh Choraria, Anurag Bagaria

Final Decision

Disposed Of

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 43, 44, 66

Judgement Text

Translate:

1. Ld. Counsel for the Financial Creditor present. Ld. Counsel for the erstwhile RP present. RP is present in person. Ld. Counsel for R-1 and R-2 in

IA(IBC)/711(KB)2020 present.

2. IA(IBC)/711(KB)2020 is an application filed by the erstwhile RP u/s. 43, 44 and 66 of the Insolvency and Bankruptcy Code, 2016. Ld. Counsel

appearing for R-1 and R-2 present. He prayed for dismissal of this application relying on the order dated 02/12/2022 passed by the NCLT, Mumbai

Bench, Court-II in the matter of State Bank of India -vs- Ushdev International Limited [IA No. 206/MB/C-II/2019 in CP(IB) No.1790/MB/C-

II/2019].

3. Ld. Counsel appearing for the Bank wishes to seek instructions in the matter from the Bank.

4. List the matter on 20/01/2023, on which date Assistant General Manager of the Bank of India for address, to appear before this Adjudicating

Authority.

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Case Metadata
  • Ck Citation: (2022) 12 NCLT CK 0009
  • Coram: Bidisha Banerjee, Member (J); Balraj Joshi, Member (T)
  • Bench: Division Bench
  • Advocates: Meenakshi Manot, Rahul Auddy, Aditya Gooptu, Santosh Choraria, Anurag Bagaria
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 43, 44, 66
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