M/s Manipal Utility Packaging Solutions Private Ltd. Vs M/s Alcome Perfumes & Cosmetics Private Limited

National Company Law Tribunal New Delhi Bench 16 Jul 2019 Company Petition No. IB-592/ND Of 2018 (2019) 07 NCLT CK 0057
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Petition No. IB-592/ND Of 2018

Hon'ble Bench

Dr. Deepti Mukesh, J

Advocates

Gautam Singh

Final Decision

Dismissed

Acts Referred
  • Insolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 - Rule 6
  • Limitation Act, 1963 - Article 137
  • Limitation Act, 1963 - Section 5
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 8, 9, 238A

Judgement Text

Translate:

SUMMARY OF DUES,

Invoices between 31.10.2014 to last invoice on

30.12.2014 and also a credit note was issued on

12.01.2016","Rs. 13,49,171/-

Payments received between 31.10.2014 to Last

Payment received on 19.03.2015","Rs. 8,98,642/-

Principal Outstanding,"Rs. 4,50,529/-

Interest at the rate of 20% p.a. till 16.02.2018 in

respect of the unpaid bills","Rs. 2,73,773/-

TOTAL OUTSTANDING,"Rs. 7,24,302/-

14. As a sequel to the above discussion, this application fails and the same is hereby rejected and dismissed.",

15. It is made clear that any observations made in this order shall not be construed as an expression of opinion on the merit of the controversy and the,

right of the applicant before any other forum shall not be prejudiced on account of dismissal of the instant application.,

16. Let the copy of the order be served to the parties,

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