DHANLAXMI BANK LIMITED Vs. MOHAMMED JAVED SULTAN

JUDGEMENT

(1.) This appeal assails the order dtd. 2/8/2022 passed by the National Company Law Appellate Tribunal (NCLAT), whereby order dtd. 20/2/2020 passed by National Company Law Tribunal (NCLT), was set aside.

(2.) The relevant facts giving rise to the present appeal, as discernible from the record are set out in the following chronology of events:

(3.) The NCLT, by an order dtd. 20/2/2020, inter alia, held that the debt and default are proved beyond reasonable doubt. The NCLT, therefore, admitted the petition and initiated Corporate Insolvency Resolution Process (CIRP) against the CD.