Ld. Counsel for the financial creditor and the corporate debtor is present.
Ld. Counsel for the corporate debtor submitted the Order of the Honble Supreme Court passed in Appeal 24105-24106 of 2017. From the Order it appears that the Honble Supreme Court under Article 142 of the Constitution of India has set aside the order of this Tribunal. In view of the Order of the Honble Supreme Court instant proceedings is closed. Let file be consigned to record.
Order issued to Resolution Professional recalled.
Urgent certified copy of the order be issued, if applied for, upon compliance of all requisite formalities.
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Ketan Mehta ? Company v. Abnm Restaurant Pvt. Ltd
Ketan Mehta ? Company v. Abnm Restaurant Pvt. Ltd
(National Company Law Tribunal)
C.P. (I.B.) No. 447/KB/2017? | 08-01-2018
Advocate List
- For Petitioner : 1. Ma V.V.V. Saly, Advocate Corporate Debtor
- For Respondent : 2. Kiran Sharma, Pr. CS Petitioner
Bench
- Vijai Pratap Singh, J.M.
- Jinan K.R., J.M.)
Eq Citations
- LQ/NCLT/2018/720
Head Note
Insolvency and Bankruptcy Code, 2016 — S. 17 — Appointment of Resolution Professional — Order of Supreme Court under Art. 142 of Constitution — Setting aside order of NCLT — Implementation of — Held, in view of Order of Supreme Court instant proceedings is closed — Order issued to Resolution Professional recalled (Para 1)
