National Company Law Appellate Tribunal
Kanak Resources Management Limited & ... vs Vivek Agarwal & Anr on 5 October, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
Company Appeal (AT) (Insolvency) No. 203 of 2017
IN THE MATTER OF:
Kanak Resources Management Limited & Anr. ... Appellants
Versus
Mr. Vivek Agarwal & Anr. ... Respondents
Present: For Appellants : Shri Parag Tripathi, Senior Advocate with
Shri T. Srinivasa Murthy, Shri Piyush Joshi,
Ms. Sumiti Yadava, Ms. Telma Raju, Shri
Nishant Anurag and Ms. Ishan Javid,
Advocates
ORDER
05.10.2017 Heard learned counsel for the appellants and perused the order dated 25th September, 2017. Taking into consideration the fact that the application preferred by the respondents-Operational Creditor under Section 9 of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as 'I&B Code') being complete and in absence of any document to suggest that there is an 'existence of dispute' relating to 'quality of service' raised by the appellants prior to issuance of notice under Section 8, we are of the view that the learned Adjudicating Authority (National Company Law Tribunal), Principal Bench, New Delhi rightly admitted the application.
In absence of any merit, the appeal is dismissed. No costs.
(Justice S.J. Mukhopadhaya)
Chairperson
(Justice A.I.S. Cheema) (Balvinder Singh)
Member (Judicial) Member(Technical)
/ng/