Vipul Limited And Others Vs Solitaire Buildmart Pvt. Ltd And Others

National Company Law Appellate Tribunal New Delhi 18 Aug 2020 Company Appea (AT) (Insolvency) No. 550 Of 2020 (2020) 08 NCLAT CK 0019
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appea (AT) (Insolvency) No. 550 Of 2020

Hon'ble Bench

Jarat Kumar Jain, J; Dr. Ashok Kumar Mishra, J; Shreesha Merla Member (T)

Advocates

Ritin Rai, Rajnish Sinha, Rakesh Sharma, Ashish Mohan, Sanjiv Ahuja, Divya Agarwal

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 5(7), 5(8), 7, 8, 61
  • Contract Act, 1872, - Section 51, 54

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2020) 08 NCLAT CK 0019
  • Coram: Jarat Kumar Jain, J; Dr. Ashok Kumar Mishra, J; Shreesha Merla Member (T)
  • Bench: Full Bench
  • Advocates: Ritin Rai, Rajnish Sinha, Rakesh Sharma, Ashish Mohan, Sanjiv Ahuja, Divya Agarwal
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 5(7), 5(8), 7, 8, 61
  • Contract Act, 1872, - Section 51, 54
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.