VISTRA ITCL (INDIA) LTD Vs. DINKAR VENKATASUBRAMANIAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 24/8/2020 passed by the National Company Law Appellate Tribunal (NCLT) passed in Company Appeal (AT) (Insolvency) No.703 of 2020 by which the NCLAT has dismissed the said appeal and has confirmed the order passed by the NCLAT passed in IA No.62/2020 in CP (IB) 42/Chd./Hry.2017 preferred by the appellant herein, the original applicant has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) Shri Rakesh Dwivedi, learned Senior Advocate has appeared on behalf of the appellant in C.A. No.3606 of 2020 and Shri Shyam Divan, learned Senior Advocate has appeared on behalf of the appellant in C.A. No.6372­73 of 2021. Shri Tushar Mehta, learned Solicitor General has appeared on behalf of the respondent no.1 - CoC.