National Company Law Appellate Tribunal
Sudhir Narayanrao Modak & Ors vs Sms Paryavaran Ltd & Ors on 18 November, 2020
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 982 of 2020
In the matter of:
Sudhir Narayanrao Modak & Ors. ....Appellants
Vs.
SMS Paryavaran Ltd. & Ors. ....Respondents
Present:
Appellants: Mr. Aditya Dewan and Mr. Siddharth Checani,
Advocates
Respondents: Mr. Ankur Mittal and Ms. Meera Murali, Advocates for
CoC
ORDER
(Through Virtual Mode) 18.11.2020: After hearing learned counsel for the Appellants, we find that the Appellants, despite being provided opportunity to submit the Resolution Plan in respect of Corporate Insolvency Resolution Process of the Corporate Debtor within the prescribed timelines not only failed to submit such plan and also failed to submit EMD along with the plan within the extended period. No fault can be found with the impugned order dismissing the application in this factual backdrop.
The appeal being devoid of merit is accordingly dismissed.
[Justice Bansi Lal Bhat] Acting Chairperson [Justice Anant Bijay Singh] Member (Judicial) [Dr. Ashok Kumar Mishra] Member (Technical) AR/g