Nikhil Gandhi Vs Sudip Bhattacharya Resolution Professional of Reliance Naval and Engineering Ltd. Project Office, Duff and Phelps India Pvt. Ltd.

National Company Law Appellate Tribunal New Delhi 14 Oct 2022 Company Appeal (AT) (Insolvency) Nos.1109, 1112, 1155 Of 2022 (2022) 10 NCLAT CK 0023
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) Nos.1109, 1112, 1155 Of 2022

Hon'ble Bench

Ashok Bhushan, Chairperson; Barun Mitra, Member (T)

Advocates

Shikhil Suri, Madhu Suri, Jyoti Suri, Mahima Aggarwal, Prachi Johri, Dhrupad Vaghani

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 3(1), 3(11), 5(7), 5(8), 5(8)(f), 5(8)(h), 7
  • Real Estate (Regulation and Development) Act, 2016 - Section 2(d), 2(zn)
  • Contract Act, 1972 - Section 125, 133, 134, 135, 139, 141, 145
  • Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 - Regulation 8, 8(2)(iii)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 10 NCLAT CK 0023
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T)
  • Bench: Division Bench
  • Advocates: Shikhil Suri, Madhu Suri, Jyoti Suri, Mahima Aggarwal, Prachi Johri, Dhrupad Vaghani
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 3(1), 3(11), 5(7), 5(8), 5(8)(f), 5(8)(h), 7
  • Real Estate (Regulation and Development) Act, 2016 - Section 2(d), 2(zn)
  • Contract Act, 1972 - Section 125, 133, 134, 135, 139, 141, 145
  • Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 - Regulation 8, 8(2)(iii)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.