Citation Codes Equivalent Citations citation codes Case Number CP(IB)174of2020 Disposition allowed Acts SECTION 7 INSOLVENCY AND BANKRUPTCY CODE 2016 COMPANIES ACT 1956 sub-section (1) of Section 31 Maharashtra-400 014, having Registration No. IBBI/IPA-001/IP- P-01296/2019-2020/12712 to act as Interim Resolution Professional under Section 13(1)(b) of the I&B Code. Section 7 of the I&B Code. Capital Inc V/s Vibrant Fab Pvt Ltd Section 7 of the Insolvency and Bankruptcy Code, 2016 S.NO. NAME (CAPITAL LETTERS) DESIGNATION REPRESENTATION SIGNATURE provisions of sub-Section (2) and (3), Security Interest Act, 2002(54 of 2002); (iv) provisions of Section 14(1) of I&B Code provisions of sub-section (1) 174/7/NCLT/AHM/2020 Adjudicating Authority Rules, 2016 (hereinafter referred Section 13(1)(b) of the 1&B Code See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Drip Capital Inc v. Vibrant Fab Pvt Ltd