IDBI Bank Ltd Vs Asian Natural Resources India Ltd

National Company Law Tribunal, Indore Bench 9 Dec 2021 TP 161 of 2019 [CP(IB) 19 of 2017] (2021) 12 NCLT CK 0028
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

TP 161 of 2019 [CP(IB) 19 of 2017]

Hon'ble Bench

Madan B. Gosavi, Member (J); Ajai Das Mehrotra, Member, (J)

Advocates

Nipun Singhvi, Pragati Tiwari, Abhishek Nagori

Final Decision

Disposed Of

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7

Judgement Text

Translate:

IA/214(MP)2021

This application is filed by the Liquidator for extension of the liquidation period by one year.

We heard the Learned Counsel for the Liquidator and perused the resolution passed by the Stakeholder's Committee approving theÂ

extension. Some litigation is still pending  against the Corporate  Debtor. At this stage,  the liquidationÂ

period  is extended by six months from today with liberty to move a fresh application.

With the above directions, IA/214(MP)2021 is partly allowed and disposed of.

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Case Metadata
  • Ck Citation: (2021) 12 NCLT CK 0028
  • Coram: Madan B. Gosavi, Member (J); Ajai Das Mehrotra, Member, (J)
  • Bench: Division Bench
  • Advocates: Nipun Singhvi, Pragati Tiwari, Abhishek Nagori
  • Result: Disposed Of
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7
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