Vikram Bhawanishankar Sharma Vs SREI Infrastructure Finance Limited

National Company Law Appellate Tribunal New Delhi 7 Jun 2023 I.A. No. 2315 Of 2023 In Company Appeal (AT) Insolvency No. 694 Of 2023 (2023) 06 NCLAT CK 0008
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 2315 Of 2023 In Company Appeal (AT) Insolvency No. 694 Of 2023

Hon'ble Bench

Ashok Bhushan, Chairperson; Naresh Salecha, Member (T)

Advocates

Abhijeet Sinha, Abhirup Dasgupta, Jayashree Shukla Dasgupta, Ishaan Duggal, Mukta Halbe, Pranjit Bhattacharya, Krishnendu Datta, Anirban Bhattacharya, Ativ Patel, Priyanka Vora, Siddhant Buxy, Daushit Dave, Krishna Sumanth, Varsha HimatiSingka, Anish Jaipuria, Aishwarya Singh, Chandan Kumar

Final Decision

Disposed Of

Acts Referred
  • Constitution of India, 1950 - Article 226, 227
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 61
  • Limitation Act, 1963 - Section 5, 14, 14(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 06 NCLAT CK 0008
  • Coram: Ashok Bhushan, Chairperson; Naresh Salecha, Member (T)
  • Bench: Division Bench
  • Advocates: Abhijeet Sinha, Abhirup Dasgupta, Jayashree Shukla Dasgupta, Ishaan Duggal, Mukta Halbe, Pranjit Bhattacharya, Krishnendu Datta, Anirban Bhattacharya, Ativ Patel, Priyanka Vora, Siddhant Buxy, Daushit Dave, Krishna Sumanth, Varsha HimatiSingka, Anish Jaipuria, Aishwarya Singh, Chandan Kumar
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226, 227
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 61
  • Limitation Act, 1963 - Section 5, 14, 14(2)
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