Bhanu Pratap Singh Vs Rakesh Jindal (Liquidator)

National Company Law Appellate Tribunal New Delhi 3 Apr 2024 Company Appeal (AT) (Insolvency) No. 105, 57 Of 2024 & I.A. No.330 Of 2024 (2024) 04 NCLAT CK 0019
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 105, 57 Of 2024 & I.A. No.330 Of 2024

Hon'ble Bench

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

Advocates

5705187

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 19(2), 29, 60(5), 66
  • Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 - Regulation 32, 32A, 32(a), 32(b), 32(c), 32(d), 32(e), 32(f), 33, 33(1), 34, 36

Judgement Text

Translate:
Delhi HC
Surinder Kumar Grover Vs Satish Kumar Grover & Ors
18 Nov 2025
Delhi HC
Surinder Kumar Grover Vs State & Ors
18 Nov 2025
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Case Metadata
  • Ck Citation: (2024) 04 NCLAT CK 0019
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T); Arun Baroka, Member (T)
  • Bench: Full Bench
  • Advocates: 5705187
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code, 2016 - Section 7, 19(2), 29, 60(5), 66
  • Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 - Regulation 32, 32A, 32(a), 32(b), 32(c), 32(d), 32(e), 32(f), 33, 33(1), 34, 36
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