MAIF Investment India PTE Ltd Vs M/s. Ind-Barath Power Infra Limited And Ors

Case No: Company Appeal (AT) No. 334 Of 2018

Date of Decision: May 28, 2019

Acts Referred: Companies Act, 2013 — Section 59, 59(1), 62.2, 66, 100(2), 110, 115, 169, 241, 242, 425, 430#Arbitration & Conciliation Act, 1996 — Section 8, 9#Insolvency And Bankruptcy Code, 2016 — Section 7, 29(A)#companies Act, 1956 — Section 10, 111, 111-A, 155

Hon'ble Judges: A.I.S. Cheema, J; Balvinder Singh, Member (Technical)

Bench: Division Bench

Advocate: Arun Kathpalia, Krishnendu Datta, Lzafeer Ahmad, Parinaz Vakil, Bani Brar, Yogesh Kumar Jagia, Tanya Negi, Siddharth Mehta, Abhay Pratap Singh, Anshuman Mozumdar, Sujoy Chatterjee, Satendra K. Rai

Final Decision: Allowed