REGENT COMPUTRONICS PVT. LTD.

AXIS BANK LIMITED Appellant

V/S

Naren Sheth Respondents

Referred Judgements :-

RAJENDRA NAROTTAMDAS SHETH AND ANOTHER VS. CHANDRA PRAKASH JAIN [REFERRED TO]
GOPAL SARDAR VS. KARUNA SARDAR [REFERRED TO]
B K EDUCATIONAL SERVICES PRIVATE LIMITED VS. PARAG GUPTA AND ASSOCIATES [REFERRED TO]
VASHDEO R. BHOJWANI VS. ABHYUDAYA CO-OPERATIVE BANK LTD. [REFERRED TO]
JIGNESH SHAH VS. UNION OF INDIA [REFERRED TO]
BABULAL VARDHARJI GURJAR VS. VEER GURJAR ALUMINIUM INDUSTRIES PRIVATE LIMITED [REFERRED TO]
SESH NATH SINGH VS. BAIDYABATI SHEORAPHULI CO-OPERATIVE BANK LTD [REFERRED TO]
ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED VS. BISHAL JAISWAL AND ANOTHER [REFERRED TO]
DENA BANK (NOW BANK OF BARODA) VS. C. SHIVAKUMAR REDDY [REFERRED TO]
KOTAK MAHINDRA BANK LIMITED VS. KEW PRECISION PARTS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) This appeal, under Sec. 62 of the Insolvency and Bankruptcy Code, 2016,[1] has been filed assailing the correctness of judgment and order of National Company Law Appellate Tribunal[2] dtd. 4/1/2022, whereby the Company Appeal (AT) (Insolvency) No.930 of 2021 filed by the appellant was dismissed upholding the judgment and order dtd. 22/9/2021, passed by the Adjudicating Authority, admitting the application under Sec. 7 of the IBC after condoning the delay.

(2.) Relevant facts giving rise to the present appeal are briefly summarized as under:

(3.) This Court, while entertaining the appeal, issued notices on 1/4/2022 and passed an order of status quo. Pleadings have been exchanged and we have heard the learned counsel for the parties and perused the material on record.

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AXIS BANK LIMITED Vs. NAREN SHETH

Referred Judgements :-

JUDGEMENT

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