(1.) The present appeal challenges the judgment and order dtd. 24/11/2020 passed by the learned National Company Law Appellate Tribunal, New Delhi (hereinafter referred to as "NCLAT") in Company Appeal (AT) (Insolvency) No. 1406 of 2019, thereby allowing the appeal filed by the respondent no. 1 - Director and reversing the order dtd. 20/9/2019 passed by the learned National Company Law Tribunal, Chennai (hereinafter referred to as "NCLT"), whereby the application filed by the appellant under Sec. 7 of the Insolvency and Bankruptcy Code, 2016 ("IBC" for short) was admitted. The learned NCLAT while allowing the appeal held that the application filed by the appellant was time-barred and that issuance of Recovery Certificate would not trigger the right to sue.
(2.) A brief factual background giving rise to the present appeal is as under:
(3.) During the period between the years 1993 - 1994, Ind Bank Housing Limited (hereinafter referred to as "IBHL") sanctioned separate credit facilities to these companies (hereinafter referred to as the "borrower entities"):
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN