1.This appeal has been preferred by Appellant against order dated 29thAugust, 2017 passed by the Adjudicating Authority. Against the same very impugned order dated 29thAugust, 2017 challenged in CP(IB) No. 100/9/HDB/2017 this Appellate Tribunal by todays judgment (20thNovember, 2017) in Ksheerabad Construction Pvt. Ltd.v.Vijay Nirman Company Pvt. Ltd. - Company Appeal (AT) (Ins) no. 167 of 2017, dismissed the appeal. The case of the Appellant being covered by the decision in Ksheerbad Construction Pvt. Ltd.v.Vijay Nirman Company Pvt. Ltd., this appeal is also dismissed for same ground as shown in the aforesaid appeal. However, there shall be no order as to cost.
In The Matter Of v. Vijay Nirman Company Pvt. Ltd. ?
In The Matter Of v. Vijay Nirman Company Pvt. Ltd. ?
(National Company Law Appellate Tribunal)
Company Appeal (AT) (Insolvency) No. 211 Of 2017 | 20-11-2017
Advocate List
Bench
- S.J. MUKHOPADHAYA, CHAIRPERSON
- A.I.S. CHEEMA, MEMBER JUDICIAL
- BALVINDER SINGH, MEMBER TECHNICAL
Eq Citations
- (2018) 17 SCC 662
- LQ/NCLAT/2017/524
Head Note
Insolvency and Bankruptcy Act, 2016 — Ss. 11(1)(a) & (b) — Appeal against order of Adjudicating Authority — Appeal dismissed
