NGAITLANG DHAR Vs. PANNA PRAGATI INFRASTRUCTURE PRIVATE LIMITED

JUDGEMENT

(1.) Civil Appeal Nos.3665-3666 of 2020 are filed by Ngaitlang Dhar, the successful Resolution Applicant (H-1 bidder), and Civil Appeal Nos. 3742-3743 of 2020 are filed by Amit Pareek, the Resolution Professional.

(2.) These appeals assail the judgment and order passed by the National Company Law Appellate Tribunal, New Delhi (hereinafter referred to as "the NCLAT") dated 19th October, 2020, in Company Appeal (AT) (Insolvency) Nos. 515 of 2020 and 516 of 2020, thereby allowing the appeals of the respondent No.1-Panna Pragati Infrastructure Private Limited (hereinafter referred to as "PPIPL") and the respondent No.2-Arihant International Limited.

(3.) Company Appeal (AT) (Insolvency) No.515 of 2020 was filed assailing the order dated 18th March, 2020, passed by the National Company Law Tribunal, Guwahati Bench, Guwahati (hereinafter referred to as "the NCLT"), in I.A. No.27 of 2020 in CP (IB) No.13/GB/2019, filed by PPIPL and another, by which the application seeking direction to the Resolution Professional (hereinafter referred to as "the RP") to take on record and consider its revised offer submitted by email dated 14th February, 2020, came to be rejected.