Shri Raju Chappakal Pappu Vs Shri Arunava Sikdar

National Company Law Appellate Tribunal New Delhi 7 Mar 2022 Company Appeal (AT) (Insolvency) No. 681 Of 2019 (2022) 03 NCLAT CK 0016
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 681 Of 2019

Hon'ble Bench

Ashok Bhushan, Chairperson (J); Dr. Alok Srivastava, Member (T)

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 3(6), 3(11), 5(7), 5(8), 7
  • Limitation Act, 1963 - Section 3, 5, 14, 18
  • Limitation Act, 1963 - Article 62, 136, 137

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 03 NCLAT CK 0016
  • Coram: Ashok Bhushan, Chairperson (J); Dr. Alok Srivastava, Member (T)
  • Bench: Division Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 3(6), 3(11), 5(7), 5(8), 7
  • Limitation Act, 1963 - Section 3, 5, 14, 18
  • Limitation Act, 1963 - Article 62, 136, 137
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