EDCL INFRASTRUCTURE LIMITED Vs. URBAN INFRA PROJECTS

JUDGEMENT

(1.) This revisional application arises out of an order dated February 08, 2024 passed by the learned National Company Law Tribunal, Kolkata.

(2.) By the order impugned, the application filed by the petitioner under Sec. 60 (5) read with Sec. 65 of the Insolvency and Bankruptcy Code, 2016 (in short IBC) was rejected.

(3.) Mr. Bikash Ranjan Bhattacharya, learned Senior Advocate appearing on behalf of the petitioner submits that the order of learned Tribunal suffers from jurisdictional error. The Tribunal proceeded with material irregularity by not considering the objections with regard to the maintainability of the application under Sec. 7 of the IBC, in its true legal perspective.