Punjab National Bank Vs Kiran Shah

Case No: Company Appeal (AT) (Insolvency) No. 817 Of 2019

Date of Decision: Aug. 13, 2019

Acts Referred: Insolvency And Bankruptcy Code, 2016 — Section 9, 22, 31, 33(1), 33(2)#Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 — Regulation 40

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

Bench: Full Bench

Advocate: Shivanshu Kumar, Vikky Dang

Final Decision: Disposed Off