PC
PRESENT:
For the Applicant : Mr. Dhiren Dave, Adv.
ORDER
1. This application has been filed by the Personal Guarantor u/s 94 of IBC, 2016.
2. Part III of the application states the following information in which the applicant
stood as a guarantor:
Financial
Creditor
Corporate
Debtor
Amount Debt due Default
occurred
Demand
Notice
L & T
Housing
Finance
Ltd.
Aditya Prints
Private Ltd
1,10,82,110.28
/-
04.07.18 04.10.18 17.11.18
State Bank
of India
Aditya Prints
Private Ltd
49,76,13,l19.3
8/-
28.04.16 28.07.16 20.03.17
South
Indian Bank
M/s
Vaishnavi I
Creation
(Sole
Proprietorshi
p)
4,91,77,464/- 16.10.17 30.06.18 30.06.18
3. This application is filed on 7 February 2024 which is beyond the period of
limitation Article 137 of Limitation Act and under Sec 238 A of IBC 2016. In view
of the same the application is dismissed for non-maintainability for admission of
this application.
-Sd- -Sd-
DR. V. G. VENKATA CHALAPATHY CHITRA HANKARE
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
IN THE NATIONAL COMPANY LAW TRIBUNAL
AHMEDABAD
COURT - 2
ITEM No.2
C.P. (IB)/140(AHM)2024
Proceedings under Section 94 IBC
IN THE MATTER OF:
Saurabh Premprakash Chugh Through Resolution
Professional CA Nandish Sunilbhai Vin
V/s
The State Bank Of India & Ors
........Applicant
........Respondent
Order delivered on: 08/04/2024
Coram:
Mrs. Chitra Hankare, Hon’ble Member(J)
Dr. Velamur G Venkata Chalapathy, Hon’ble Member(T)