Rajasthan High Court - Jaipur
Mr Amit Jain Resolution Professional Of ... vs Rajasthan State Industrial And ... on 18 September, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9955/2021
Mr Amit Jain Resolution Professional Of Neesa Leisure Limited,
Having His Office At Building No. 10, Tower -B, 8Th Floor, Dlf
Cyber City Phase-Ii, Gurgaon - 122022.
----Petitioner
Versus
Rajasthan State Industrial And Investment Corporation, Having
Its Office At 22, Godam Industrial Area Jaipur - 302006.
----Respondent
For Petitioner(s) : Mr. Utkarsh Dwivedi For Respondent(s) : Mr. Virendra Lodha, Senior Adv. with Mr. Jai Lodha HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 18/09/2021 Granting liberty to the petitioner to approach the NCLT with regard to the orders passed by the authority under the RIICO Disposal of Land Rules, 1979, in terms of Section 60(5) of the Insolvency and Bankruptcy Code, 2016.
It would be open for the RP appointed under the Insolvency and Bankruptcy Code, 2016 to raise all submissions including extension of moratorium period before the NCLT.
The NCLT would always be free to pass an appropriate interim orders also for the purpose of protection of the property in question.
This writ petition is accordingly disposed of.
(SANJEEV PRAKASH SHARMA),J Arun/111 (Downloaded on 20/09/2021 at 10:32:56 PM) Powered by TCPDF (www.tcpdf.org)