NCLAT: Pendency of Appeal Under Arbitration Act Does Not Bar Insolvency Process Under IBC - (01 Sep 2017)
National Company Law Appellate Tribunal has observed that pendency of S.37 appeal under Arbitration Act cannot be treated as an ‘existence of dispute’ under S. 8(2)(a) of I & B Code which bars initiation of insolvency process under S.9 of Code.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL INSOLVENCY AND BANKRUPTCY CODE
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