Ishrat Ali Vs Cosmos Co op bank ltd & Anr

National Company Law Appellate Tribunal New Delhi 24 May 2022 Company Appeal (At) (Insolvency) Nos. 373, 491, 492, 493 Of 2022 (2022) 05 NCLAT CK 0075
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (At) (Insolvency) Nos. 373, 491, 492, 493 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; Shreesha Merla, Member (T)

Advocates

Abhijeet Sinha, Ashish Choudhury, Dhruv Surana, Aditya Shukla, Ninad Laud, Ivo D’Costa, Ananyaa Mazumdar, Avinash Mathews, Avinash Rajan Khanolkar

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 3(11), 3(12), 7, 9, 29(5), 238, 238A
  • Multi State Cooperative Societies Act, 2002 - Section 51(1), 51(2)
  • Limitation Act, 1963 - Article 137
  • Limitation Act, 1963 - Section 5, 14(2), 18
  • Companies Act, 2013 - Section 134, 134(7)
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13, 13(4), 14

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 05 NCLAT CK 0075
  • Coram: Ashok Bhushan, Chairperson; Shreesha Merla, Member (T)
  • Bench: Division Bench
  • Advocates: Abhijeet Sinha, Ashish Choudhury, Dhruv Surana, Aditya Shukla, Ninad Laud, Ivo D’Costa, Ananyaa Mazumdar, Avinash Mathews, Avinash Rajan Khanolkar
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 3(11), 3(12), 7, 9, 29(5), 238, 238A
  • Multi State Cooperative Societies Act, 2002 - Section 51(1), 51(2)
  • Limitation Act, 1963 - Article 137
  • Limitation Act, 1963 - Section 5, 14(2), 18
  • Companies Act, 2013 - Section 134, 134(7)
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13, 13(4), 14
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