State Bank Of India Vs Rohit Ferro Tech Limited

National Company Law Appellate Tribunal New Delhi 20 Sep 2019 Company Appeal (AT) (Insolvency) No. 671 Of 2019 (2019) 09 NCLAT CK 0054
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 671 Of 2019

Hon'ble Bench

S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)

Advocates

Arun Kathpalia, Misha, Nikhil Mathur, Swati Lal, Bani Brar, Ekalavya Dwivedi, Vanita Bhargava, Ajay Bhargava, Aseem Chaturvedi, Sabhyasachi Chaudhary, Tridip Bose, Maithili Mondra

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7)
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 4, 4(3)

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 09 NCLAT CK 0054
  • Coram: S.J. Mukhopadhaya, J; A.I.S. Cheema, J; Kanthi Narahari, Member (Technical)
  • Bench: Full Bench
  • Advocates: Arun Kathpalia, Misha, Nikhil Mathur, Swati Lal, Bani Brar, Ekalavya Dwivedi, Vanita Bhargava, Ajay Bhargava, Aseem Chaturvedi, Sabhyasachi Chaudhary, Tridip Bose, Maithili Mondra
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(7)
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 4, 4(3)
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