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Allahabad High Court Disallows Parallel Proceedings in NCLT and DRT - (12 Sep 2017)

Allahabad High Court has barred parallel proceedings in National Company Law Tribunal (NCLT) and the Debt Recovery Tribunal (DRT) in a case between State Bank of India (SBI) and an individual guarantor for Kanpur-based LML that had defaulted on Rs 73 crore in loans.

Tags : ALLAHABAD HIGH COURT   NATIONAL COMPANY LAW TRIBUNAL   DEBT RECOVERY TRIBUNAL  

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