Mr. Nitin Chandrakant Naik Vs Sanidhya Industries LLP
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Company Appeal (AT) (Insolvency) Nos. 257 of 2020, 239 of 2021
Hon'ble Bench
A.I.S. Cheema, Officiating Chairperson (J); Dr. Alok Srivastava, Member (T)
Advocates
Abhishek Anand, Kunal Godhwani, Parthik Choudhury, Rahul Adlakha, Rohit Kumar Singh, Samrat Nigam, A Chandra, Ajay K Jain, Atanu Mukherjee, Krishnendu Datta, Ashish Porwal, Mr. Kushank Sindhu, Tushar Bhardwaj, Abhinav Goyal, Seeta Swamy, Raghunath S
Final Decision
Disposed Of
Acts Referred
- Insolvency and Bankruptcy Code, 2016 - Section 2(e), 10, 14, 30(2), 30(4), 31, 31(1), 33, 36(2), 43, 45, 50, 60, 60(2), 60(6), 61(3), 66
- Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 - Regulation 36, 36(2), 36(2)(a), 36(2)(f), 37, 38, 39
- Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(4)
- Contract Act, 1872 - Section 133
Judgement Text
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