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NCLT: Homebuyer Who Subrogated All Rights in Favour of Bank Cannot Be Treated As Creditor Under IBC - (06 Aug 2018)

Allahabad bench of National Company Law Tribunal has held that a homebuyer who subrogated all his rights in favour of the bank at the time of taking loan cannot be treated as a financial creditor under the Insolvency and Bankruptcy Code, 2016.

Tags : NCLT   INSOLVENCY  

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