Agarwalla Udyog Private Limited Vs

National Company Law Tribunal, Kolkata Bench I 2 Aug 0202 CA (CAA) No. 91/(KB)/2022 (202) 08 NCLT CK 0005
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

CA (CAA) No. 91/(KB)/2022

Hon'ble Bench

Rohit Kapoor, Member (J); Balraj Joshi, Member (T)

Advocates

Shashi Agarwal

Final Decision

Disposed Of

Acts Referred
  • Companies Act, 2013 - Section 230, 230(1), 232, 232(1)
  • Companies (Compromises, Arrangements, and Amalgamations) Rules 2016 - Rule 8(2)

Judgement Text

Translate:

Sl No,Name of Applicant Companies,"Equity

Shareholders","Unsecured

Creditors

1,Agarwalla Udyog Private Limited,4,Nil

2,Anantshri Dealers Limited,7,1

3,Animish Enterprises Limited,7,Nil

4,Apramatt Suppliers Limited,7,1

5,Bharta Sales Limited,7,Nil

6,Bhugarbh Network Limited,7,Nil

7,"Buddhinath Trade Private Limited,",4,Nil

8,Buddhipriya Merchants Private Limited,4,Nil

9,Fiddle Fintrade Private Limited,2,1

10,Ganadhyaksh Vyapar Private Limited,4,Nil

11,Gaurinandan Vyapar Private Limited,2,Nil

12,Gopta Tradecom Limited,7,Nil

13,Gramani Agencies Limited,7,Nil

14,Gunabhrit Dealtrade Limited,7,Nil

15,Gurutam Management Limited,7,Nil

16,Pincers Tracom Private Limited,2,Nil

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