Citation Codes Equivalent Citations citation codes Case Number Company Appeal (AT) No. 09 of 2017 Attorney(S) Mr. Virendra Ganda, Senior Advocate with Mr. Arvind Kumar and Mr. Abhijeet Sinha, Advocates Mr. Krishnendu Dutta with Ms. Bhawna Chopra Rustogi, Ms. Prachi Ohri, Advocates for R-1 Mr. Ashok Kumar Jain with Mr. Sahil Dhawan, Advocates for R-2 For other Respondents: Mr. Shakti Ahmed and Mr. Atanu Mukherjee, Advocates. Judges Balvinder Singh, Member (Technical) Sudhansu Jyoti Mukhopadhaya Chairperson Acts provision of sub-rule (2) of Rule 6 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016" (hereinafter referred to as Adjudicating Authority Rules). provisions contained in subsection [5] of section 7 or sub-section (5] of section 9 and sub-section (4) of section 10 of the Code like Order VIII, rule 1 sub-section (5) of section 7 or proviso to sub-section (5) 0f section 9 or proviso t0 subsection (4] of section (5) of section 7, sub-section (5) 0f section 9 and sub-section (4) of section 10, like Order VIII, Rule 1 of CPC provisions of sub-section (2) of section 7 or sub section (2) of section 9 or sub-section (2) of section 10, 35. Sub-section (2] of section 7, sub-section (2) of section 9 and sub-section (2] of section 10 sub section (4) of section 7 or sub-section (5) of section 9 and sub-section (4) of section 10, sub-section (4] of section 7, sub-section (5) of section 9 and sub-section [4) of section 10 (5) of section 7 or sub-section (5) of section 9 or sub 25 section (4) of section 10 Order VIII Rule 1 of the Code oi Civil Procedure, 1908. provisions of Sick Companies Rehabilitation Act 1985. SECTION 408 COMPANIES ACT 2013 Section 420 of the 23 Companies Act, 2016 sub-Section (1) of Section 5 of the Code, section 7 or section 9 or section 10, sub-section [3] and 27 (4) of section 12 Section 7, 9 and 10 of the Code, 2016 section Sub-section (5) of section 9 section 7 or section 9 or section sub- section (4) of this section. 27 sub-section (5) ofthis section 26. 36. Subsection (1) of Section 5 sub-section [5] of section 9 sub- section (l) of section 8, sub-section (4) of section 9, clause (b) of sub-section (5), section 7 or section 10, section 33 of the Code section 9 of the Code section 8 of the Code section 7, 9 and 10 COMPANIES ACT 2013 sub- section (5). (7) Order 8 Rule 1 Order 8 Rule See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Jk Jute Mills Company Limited v. M/S Surendra Trading Company .