(1.) This appeal under Sec. 62 of the Insolvency and Bankruptcy Code, 2016 (IBC) is preferred by Sabarmati Gas Limited (hereinafter referred to as the appellant) against the final judgment dtd. 19/12/2019 of the National Company Law Appellate Tribunal (NCLAT) in Company Appeal (AT) (Insolvency) No. 820 of 2019. As per the same the NCLAT dismissed the appeal preferred by the appellant against order dtd. 27/6/2019 in CP (IB) No. 516/9/NCLT/AHM/2018 of the National Company Law Tribunal, Ahmedabad Bench, (NCLT) dismissing the application filed under Sec. 9 of the IBC, in its capacity as operational creditor of 'Shah Alloys Limited' (hereinafter referred to as the 'respondent').
(2.) In the captioned appeal mainly, twin questions of law call for consideration id est :-
(3.) Heard learned Senior Counsel for the appellant Shri Shyam Divan and Mr. S. Guru Krishna Kumar, learned Senior Counsel for the respondent.
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..
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