Punjab National Bank Vs M/s Savaria Roller Flour Millspvt Ltd

National Company Law Tribunal, Allahabad Bench Prayagraj 26 Jul 0202 CA No. 241/2018, CA No. 242/2018,CA No. 101/2019 IA No. 218/2022 In CP (IB) No. 191/ALD/2017 (202) 07 NCLT CK 0003

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

CA No. 241/2018, CA No. 242/2018,CA No. 101/2019 IA No. 218/2022 In CP (IB) No. 191/ALD/2017

Hon'ble Bench

Harnam Singh Thakur, Member (J); Subrata Kumar Dash, Member (T)

Advocates

Babita Jain

Final Decision

Disposed Of

Acts Referred

Insolvency and Bankruptcy Code, 2016 - Section 7

Judgement Text

Translate:

CA No. 241/2018 & CA No. 242/2018

Let the notice of this application be given to the respondents within three weeks and after service of the notice, the reply be filed within next two

weeks by serving an advance copy to the other side. Rejoinder thereto, if any, be filed within a week thereafter by serving an advance copy to the

other side.

CA No.101/2019

Let notice be issued to the respondents through email. Applicant is directed to place a copy of the e-mail on record with affidavit, so that the effective

proceedings can be taken on the next date of hearing.

List CA No.241/2018, CA No.242/2018 & CA No.101/2019 matter on 19th October, 2022.

IA No.218/2022

First Progress Report has been filed by the Liquidator, which is taken on record subject to just exceptions.

Accordingly, IA No.218/2022 stands disposed of.

Orissa HC