REGENT COMPUTRONICS PVT. LTD.

A A Estates Private Limited Appellant

V/S

Kher Nagar Sukhsadan Co-Operative Respondents

Referred Judgements :-

QUDRAT ULLAH VS. MUNICIPAL BOARD BAREILLY [REFERRED TO]
G NARAYANASWAMY REDDY VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
JOSHI TECHNOLOGIES INTERNATIONAL INC VS. UNION OF INDIA [REFERRED TO]
SUSHIL KUMAR AGARWAL VS. MEENAKSHI SADHU & ORS [REFERRED TO]
EMBASSY PROPERTY DEVELOPMENTS PVT. LTD. VS. STATE OF KARNATAKA [REFERRED TO]
RAJENDRA K. BHUTTA VS. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY [REFERRED TO]
GUJARAT URJA VIKAS NIGAM LIMITED VS. AMIT GUPTA [REFERRED TO]
UNION OF INDIA VS. PUNA HINDA [REFERRED TO]
TATA CONSULTANCY SERVICES LIMITED VS. VISHAL GHISULAL JAIN [REFERRED TO]
VICTORY IRON WORKS LIMITED VS. JITENDRA LOHIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This Civil Appeal has been preferred against the final judgment and order dtd. 11/9/2024 passed by the High Court of Judicature at Bombay [Hereinafter referred to as "the High Court"] in Writ Petition No. 3893 of 2024.

(3.) Appellant No. 1 is the Corporate Debtor, which is presently undergoing Corporate Insolvency Resolution Process [For short, "CIRP"] under the provisions of the Insolvency and Bankruptcy Code, 2016 [For short, "IBC"]. Appellant No. 2, Mr. Harshad Shamkant Deshpande is the Resolution Professional appointed in respect of Appellant No. 1 in the said proceedings. Before the High Court, they were arrayed as Respondent Nos. 8 and 9 in the writ petition, out of which the present appeal arises.

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A A ESTATES PRIVATE LIMITED Vs. KHER NAGAR SUKHSADAN CO-OPERATIVE

Referred Judgements :-

JUDGEMENT

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