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Supreme Court Of India

Hon'ble Judge(s): Arun Mishra, Indira Banerjee , JJ

Insolvency and Bankruptcy Code (31 of 2016) , S.7— Limitation Act (36 of 1963) , Art.137— Initiation of corporate insolvency resolution process - Application for - Limitation - Company disputing claim of financial debtor and contending that all dues are duly paid - However, taking plea of application barred by limitation - Company producing proof of payment - Financial creditor failed to prove existence of debt after lapse of three years - Application barred by limitation. (Para 26 31 36 37 38)