S.G. MITTAL ENTERPRISES PRIVATE LIMITED Vs. SATARA SAHAKARI BANK LIMITED

JUDGEMENT

(1.) Heard Mr. Singh learned Advocate for Petitioner. None appears for Respondents.

(2.) The present Contempt Petition is filed by Petitioner against Respondents for breach of Consent Terms filed before the National Company Law Tribunal, Mumbai (for short "NCLT') in an Application under Sec. 7 of the Insolvency and Bankruptcy Code, 2016 (for short 'IBC') initiated by Respondent No.1 - Bank i.e. Corporate Debtor against Petitioner.

(3.) On 11/7/2025, Respondent No.1 Bank provided a Cash Credit Facility to Petitioner. On 9/8/2023, Respondent No.1 Bank filed Company Petition (IB) No.1073 (MB) 2023 against Petitioner due to an alleged default.