Rotomac Global Private Limited Vs Deputy Director

Case No: Company Appeal (AT) (Insolvency) No. 140 Of 2019

Date of Decision: July 2, 2019

Acts Referred: Prevention Of Money-laundering Act, 2002 — Section 2(1)(u), 3, 4, 5(1), 8, 8(6), 9, 26, 42#Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471#Prevention Of Corruption Act, 1988 — Section 13(2), 13(1)(d), 14#Insolvency And Bankruptcy Code, 2016 — Section 14

Hon'ble Judges: S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)

Bench: Full Bench

Advocate: Kanishk Khetan, Abhishek Pratap Singh, Anil Goel, Nitesh Rana, A.R. Aditya

Final Decision: Dismissed