Sangita Agarwal And Ors. Vs Limtex Tea & Industries Limited & Anr.

National Company Law Appellate Tribunal New Delhi 3 Mar 2021 Company Appeal (AT) (Insolvency) No. 1496 Of 2019 (2021) 03 NCLAT CK 0015
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 1496 Of 2019

Hon'ble Bench

Anant Bijay Singh, J; Shreesha Merla, Member (Technical)

Advocates

Abhijeet Sinha, Suhita Mukhopadhyay, Avirup Chatterjee, Rishab Kaushik, Shantanu Parashar, Abhishek Sharma

Final Decision

Allowed

Acts Referred
  • Insolvency And Bankruptcy Code, 2016 - Section 7
  • Negotiable Instruments Act, 1881 - Section 138, 141
  • Limitation Act, 1963 - Section 18

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 03 NCLAT CK 0015
  • Coram: Anant Bijay Singh, J; Shreesha Merla, Member (Technical)
  • Bench: Division Bench
  • Advocates: Abhijeet Sinha, Suhita Mukhopadhyay, Avirup Chatterjee, Rishab Kaushik, Shantanu Parashar, Abhishek Sharma
  • Result: Allowed
Referenced Acts & Sections
  • Insolvency And Bankruptcy Code, 2016 - Section 7
  • Negotiable Instruments Act, 1881 - Section 138, 141
  • Limitation Act, 1963 - Section 18
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