Saurabh Premprakash Chugh through Resolution Professional v. The State Bank of India

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)

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)