Electrotherm (India) Limited Vs Mr. Mukesh B. Bhandari

National Company Law Appellate Tribunal New Delhi 28 Jan 2022 Company Appeal (At) Nos. 54, 55, 56, 57 Of 2021 & I.A. No. 978 Of 2021 (2022) 01 NCLAT CK 0090
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (At) Nos. 54, 55, 56, 57 Of 2021 & I.A. No. 978 Of 2021

Hon'ble Bench

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

Advocates

Satvik Verma, Chandrashekhar Yadav, Pratyush Kumar Yadav, Gitanshi Arora, Ayandeb Mishra, Saransh Kothari, Drishti Harpalani, Varun Chopra, Simran Kumari, R.J. Goswami, S.R. Keshkani, Rahul Sahasrabudde, Shailesh Bhandari, Mukesh Bhandari, Ashok R Bhandari, Rudreshwar Singh, LCN Shahdeo, Saurabh Jain, Abhishek Baid

Final Decision

Disposed Of

Acts Referred
  • Companies Act, 2013 - Section 149, 150, 152, 159, 176, 241, 242, 242(1), 242(4), 244, 420(1), 421
  • National Company Law Tribunal Rules, 2016 - Rule 11, 30

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation:
  • Ck Citation: (2022) 01 NCLAT CK 0090
  • Coram: Anant Bijay Singh, Member (J); Shreesha Merla, Member (T)
  • Bench: Division Bench
  • Advocates: Satvik Verma, Chandrashekhar Yadav, Pratyush Kumar Yadav, Gitanshi Arora, Ayandeb Mishra, Saransh Kothari, Drishti Harpalani, Varun Chopra, Simran Kumari, R.J. Goswami, S.R. Keshkani, Rahul Sahasrabudde, Shailesh Bhandari, Mukesh Bhandari, Ashok R Bhandari, Rudreshwar Singh, LCN Shahdeo, Saurabh Jain, Abhishek Baid
  • Result: Disposed Of
Referenced Acts & Sections
  • Companies Act, 2013 - Section 149, 150, 152, 159, 176, 241, 242, 242(1), 242(4), 244, 420(1), 421
  • National Company Law Tribunal Rules, 2016 - Rule 11, 30
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.