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SC Stays NCLAT Order That Said Limitation Act Doesn’t Apply To Proceedings Under IBC - (11 Jan 2018)

Supreme Court has stayed the order of the National Company Law Appellate Tribunal which said the provisions of the Limitation Act were not applicable for initiation of Corporate Insolvency Resolution Process under the Insolvency and Bankruptcy Code (IBC).

Tags : SUPREME COURT   INSOLVENCY AND BANKRUPTCY CODE  

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