Citation Codes Equivalent Citations citation codes Case Number Company Appeal (AT) (Insolvency) No. 59 of 2017 with Company Appeal (AT) (Insolvency) No. 87 of 2017 and Company Appeal (AT) (Insolvency) No. 88 of 2017 Disposition in part Attorney(S) Shri Mohan Parasaran and Shri Gopal Jain, Senior Advocates with Shri Vishal Gehrana, Shri Nakul Gandhi, Shri Kriti Awasthi and Shri Arvind Chari, Advocates Shri Ritin Rai with Shri S. Santanam Swaminadhan and Shri Aabhas Kshetrapal, Advocate Judges S.J Mukhopadhaya Chairperson Balvinder Singh, Technical Member Acts SECTION 9 INSOLVENCY AND BANKRUPTCY CODE 2016 INDUSTRIAL DISPUTES ACT 1947 SECTION 433 COMPANIES ACT 1956 Section 8 of the I&B Code. sub-section (2) of section 8 of the Code, 15. Clause (a) & (b) of sub-Rule (1) of Rule-5 of the Adjudicating Authority Rules Section 8 read with Rule 5 Section 9(3)(b)(c) of the I&B Code Section 80 of C.P.C. Section 9 of the I&B Code sub-section (1) of Section 8 Form-3 and Form-4, read with sub-Rule (1) of Rule 5 and Section 8 Section 8 in Form-3 or Form-4 Section 80 of the Code of Civil Procedure, 1908 14. Sub-Rule (1) of Rule-5 of the Adjudicating Authority Rules Section 8 of I&B Code, See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Aruna Hotels Limited v. N. Krishnan