NCLT, Kolkata: IRP Cannot be Maintained Against Legal Heirs of Personal Guarantor - (12 Apr 2022)
INSOLVENCY
National Company Law Tribunal, Kolkata has held that insolvency resolution process cannot be maintained against the legal heirs of the personal guarantor.
Tags : NATIONAL COMPANY LAW TRIBUNAL INSOLVENCY RESOLUTION PROCESS LEGAL HEIRS PERSONAL GUARANTOR
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