Vikas Dahiya Vs Arrow Engineering Limited & Anr

National Company Law Appellate Tribunal New Delhi 5 Aug 2022 Company Appeal (AT)(Insolvency) Nos. 699, 812 Of 2022 (2022) 08 NCLAT CK 0018
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT)(Insolvency) Nos. 699, 812 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; M. Satyanarayana Murthy, Member (J); Barun Mitra, Member (T)

Advocates

Abhijeet Sinha, Rinku Kr. Garg, Rajan Chaudhary, Nishant Rao, Geetika, Robin Jaisinghani, Vikas Mehta, Jacinta D Silva, Bhaskar Nayak, Anurag Bisaria

Final Decision

Dismissed

Acts Referred
  • Code of Civil Procedure, 1908 - Section 11
  • Insolvency and Bankruptcy Code, 2016 - Section 5(7), 5(8), 7, 9(5), 14(1), 14(2), 14(3), 14(4), 61
  • Limitation Act, 1963 - Section 3(11), 5(8), 18
  • Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016 - Regulation 6

Judgement Text

Translate:
Delhi HC
Meera Sawhney & Anr. Vs State & Anr.
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Case Metadata
  • Citation: (2022) 08 NCLAT CK 0018
  • Coram: Ashok Bhushan, Chairperson; M. Satyanarayana Murthy, Member (J); Barun Mitra, Member (T)
  • Bench: Full Bench
  • Advocates: Abhijeet Sinha, Rinku Kr. Garg, Rajan Chaudhary, Nishant Rao, Geetika, Robin Jaisinghani, Vikas Mehta, Jacinta D Silva, Bhaskar Nayak, Anurag Bisaria
  • Result: Dismissed
Referenced Acts & Sections
  • Code of Civil Procedure, 1908 - Section 11
  • Insolvency and Bankruptcy Code, 2016 - Section 5(7), 5(8), 7, 9(5), 14(1), 14(2), 14(3), 14(4), 61
  • Limitation Act, 1963 - Section 3(11), 5(8), 18
  • Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016 - Regulation 6
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