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NCLAT Refuses to Defer Order on Uttam Galva Units’ Insolvency Case - (26 Jun 2018)

National Company Law Appellate Tribunal (NCLAT) has refused to direct the Mumbai bench of National Company Law Tribunal (NCLT) to defer its pronouncement on SBI’s appeal seeking initiation of insolvency plea against Uttam Value Steel and Uttam Galva Metallics Ltd.

Tags : INSOLVENCY   IBC  

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