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Liberty House Group Pte. Ltd. v. State Bank Of India And Others

National Company Law Appellate Tribunal
Jan 7, 2020
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Company Appeal (AT) (Insolvency) No. 724 of 2019; Company Appeal (AT) (Insolvency) No. 725 of 2019; and Company Appeal (AT) (Insolvency) No. 870 of 2019

ATTORNEY(S)

Mr. Virender Ganda and Mr. Rajiv Ranjan, Senior Advocates with Mr. Arvind Kumar Gupta, Ms. Henna George and Mr. Ahuja Durafshan, Advocates, ;

Mr. Joy Saha, Senior Advocate with Ms. Misha, Mr. Shantanu Chaturvedi, Mr. Nikhil Mathur, Advocates ;

Mr. Joy Saha, Senior Advocate with Ms. Misha, Mr. Shantanu Chaturvedi, Mr. Nikhil Mathur, Advocates, ;

Mr. Virender Ganda and Mr. Rajiv Ranjan, Senior Advocates with Mr. Arvind Kumar Gupta, Ms. Henna George and Mr. Ahuja Durafshan, Advocates. Ms. Sreenita Ghosh, Mr. Arjun Asthana, Mr. Karan Sehgal, Advocates

Mr. Vikas Mehta, Mr. Mithun Shashank and Mr. Vasanth Bharani, Advocates;

Mr. Arvind Kumar Gupta and Mr. Karan Sehgal, Advocates;

ACTS

No Acts

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1. Certain proposal has been made by learned counsel appearing on behalf of the ‘Liberty House Group Pte. Ltd.’. we have also discussed the matter.

2. Counsel for the Appellant is allowed to submit an Affidavit giving therein its unconditional and unqualified proposal showing time frame for implementation of the plan by 9 January, 2020, after serving a copy each of the same on Ms. Misha, learned counsel for the ‘Committee of Creditors’ appearing with Mr. Joy Saha, learned Senior Counsel for the ‘Committee of Creditors’ and Ms. Sreenita Ghosh, counsel for the Liquidator. They may file their respective replies by 14 January, 2020.

3. Post the case ‘for orders’ on 17 January, 2020 on the top of the list.

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