Aashish Mohan Gupta Vs Hind Inn And Hotels Ltd. And Ors

National Company Law Appellate Tribunal New Delhi 12 Feb 2020 Company Appeal (AT) (Insolvency) No. 1282 Of 2019 (2020) 02 NCLAT CK 0029

Bench: Full Bench

Result Published

Acts Referenced

Judgement Snapshot

Company Appeal (AT) (Insolvency) No. 1282 Of 2019

Venugopal M, J; Kanthi Narahari, Member (Technical); V.P. Singh, Member (Technical)

Sandeep Bajaj, Aakanksha Nehra, Aditi Pundhir, Abhishek Anand, Honey Satpal, Vivek Malik, Vivek Sinha, Kartikeya Jain

Dismissed

Limitation Act, 1963 - Article 137
Insolvency And Bankruptcy Code, 2016 - Section 3(2), 3(11), 5(2), 5(20), 5(21), 7, 8(1), 8(2)(a), 9, 9(5)(i), 9(5(2)(d), 238(A)
Limitation Act, 1963 - Section 5

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Ck Citation: (2020) 02 NCLAT CK 0029
Coram: Venugopal M, J; Kanthi Narahari, Member (Technical); V.P. Singh, Member (Technical)
Bench: Full Bench
Advocates: Sandeep Bajaj, Aakanksha Nehra, Aditi Pundhir, Abhishek Anand, Honey Satpal, Vivek Malik, Vivek Sinha, Kartikeya Jain
Result: Dismissed

Limitation Act, 1963 - Article 137
Insolvency And Bankruptcy Code, 2016 - Section 3(2), 3(11), 5(2), 5(20), 5(21), 7, 8(1), 8(2)(a), 9, 9(5)(i), 9(5(2)(d), 238(A)
Limitation Act, 1963 - Section 5

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