MANSI BRAR FERNANDES Vs. SHUBHA SHARMA

JUDGEMENT

(1.) There are four appeals, which, having been heard together, are being disposed of by this common judgment.

(2.) The first three appeals, viz., C.A. No. 3826 of 2020, C.A. No. 540 of 2021, and C.A. No. 5495 of 2025 arise out of the final judgment and order dtd. 17/11/2020[For short, "the first impugned order"] passed by the National Company Law Appellate Tribunal, New Delhi[For short, "the NCLAT"], in Company Appeal (AT) (Insolvency) No. 83 of 2020. The fourth appeal, viz., C.A. No. 3903 of 2022, is directed against the final judgment and order dtd. 12/8/2021[For short, "the second impugned order"] passed by the NCLAT in Company Appeal (AT) (Insolvency) No.1020 of 2019.

(3.) C.A. No. 3826 of 2020 has been preferred by the appellant - Mansi Brar Fernandes in her capacity as a homebuyer / financial creditor. Cross-appeals, viz., C. A. No. 540 of 2021 and C.A. No. 5495 of 2025 have been filed by Shubha Sharma and Ashlesh Gupta, respectively - former and present directors of Gayatri Infra Planner Private Limited - Respondent No. 2 / Corporate Debtor. C.A. No. 3903 of 2022 has been filed by the appellant - Sunita Agarwal, also a homebuyer / financial creditor, against the Corporate Debtor Antriksh Infratech Pvt. Ltd.