Slimline Realty Private Limited Vs Mr. Jigar Bhatt

National Company Law Appellate Tribunal New Delhi 31 May 2024 Company Appeal (AT) (Insolvency) No. 690, 693, 694, 695 & 714 Of 2024 (2024) 05 NCLAT CK 0079
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) (Insolvency) No. 690, 693, 694, 695 & 714 Of 2024

Hon'ble Bench

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

Advocates

Gyanendra Kumar, Rahul Jain, Rhea Verma, Navin Pahwa, Himanshu Satija, Karan Valecha, Harsh Saxena, Shevaaz Khan

Final Decision

Dismissed

Acts Referred
  • Insolvency and Bankruptcy Code 2016 - Section 7, 25A(3), 28(3), 28(4), 33(5), 35(1)(k)
  • Consumer Protection Act, 1986 - Section 13
  • Companies Act, 2013 - Section 171
  • Companies Act, 1956 - Section 446
  • Terrorist and Disruptive Activities (Prevention) Act, 1987 - Section 20A

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 05 NCLAT CK 0079
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T)
  • Bench: Division Bench
  • Advocates: Gyanendra Kumar, Rahul Jain, Rhea Verma, Navin Pahwa, Himanshu Satija, Karan Valecha, Harsh Saxena, Shevaaz Khan
  • Result: Dismissed
Referenced Acts & Sections
  • Insolvency and Bankruptcy Code 2016 - Section 7, 25A(3), 28(3), 28(4), 33(5), 35(1)(k)
  • Consumer Protection Act, 1986 - Section 13
  • Companies Act, 2013 - Section 171
  • Companies Act, 1956 - Section 446
  • Terrorist and Disruptive Activities (Prevention) Act, 1987 - Section 20A
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