Sunil Jain And Vs Punjab National Bank & Ors

Case No: Contempt Case (AT) No. 10 Of 2018 In Company Appeal (AT) (Insolvency) No. 156, 180, 481 Of 2018

Date of Decision: April 24, 2019

Acts Referred: Insolvency & Bankruptcy Code, 2016 — Section 5(13), 14, 14(1)(d), 14(2), 21, 25, 29A, 29A(c), 30(2), 30(2)(a)#Companies Act, 2013 — Section 56, 57#Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 16A(7), 31, 32, 33, 34

Hon'ble Judges: S. J. Mukhopadhaya, Bansi Lal Bhat, J

Bench: Division Bench

Advocate: Rana Mukherjee, Gautam Singh, Rajesh Kr. Gautam, Khushboo Aggarwal, Aakash Sehrawat, Narendra Singh, Sunney Verma, Joy Saha, Avishek Guha, Arun Gupta, Arun Kathpalia, Ranjan Kumar Pandey, Sandeep Bisht, Anuj Tiwari, Harsh Jain, Puneet Jain

Final Decision: Dismissed