Gomukhi Construction (P) Ltd Vs North East Shuttles (P) Ltd. And others

National Company Law Tribunal, Guwahati Bench 17 Aug 2021 RA/1/2021 IN Cont. Appln. No.02 of 2018 IN T. A. No.34 of 2016 [C.A. No.461/2015] IN TP No.07/GB/2016 [CP No.969 of 2012]
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

RA/1/2021 IN Cont. Appln. No.02 of 2018 IN T. A. No.34 of 2016 [C.A. No.461/2015] IN TP No.07/GB/2016 [CP No.969 of 2012]

Hon'ble Bench

H. V. Subba Rao, Member (J); Prasanta Kumar Mohanty, Member (T)

Final Decision

Disposed Of

Acts Referred

National Company Law Tribunal Rules, 2016 — Rule 11, 32

Judgement Text

Translate:

1. Matter is taken up through Video Conferencing. Heard the parties present.

2. This Petition has been filed with a prayer to dismiss IA No.25 of 2020 and IA No.26 of 2020 filed by the Airport Authority of India for payment of

their outstanding dues against the North East Shuttles (P) Ltd.T hese two IAs were not entertained and disposed by this Bench on

07.04.2021 giving liberty to the Airport Authority of India to file proper Application before this Hon’ble Bench under the

appropriate Section of IBC, 2016 for their outstanding dues/unpaid dues from the Respondents North East Shuttles Pvt. Ltd.

3. Hence, this IA is disposed of as being infructuous.

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Case Metadata
  • Coram: H. V. Subba Rao, Member (J); Prasanta Kumar Mohanty, Member (T)
  • Bench: Division Bench
  • Result: Disposed Of
Referenced Acts & Sections

National Company Law Tribunal Rules, 2016 — Rule 11, 32