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Suspended Director of Corporate Debtor Not Entitled to Confidential Info Held by CoC/ RP: NCLT - (08 Aug 2018)

Mumbai bench of National Company Law Tribunal (NCLT) has held that suspended director of a corporate debtor is not entitled to confidential information in possession of the Resolution Professional (RP) and the Committee of Creditors (CoC).

Tags : NCLT   INSOLVENCY  

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