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First Time Dispute in Reply of Demand Notice Doesn't Constitute Pre Existing Dispute Under IBC: NCLAT - (30 Nov 2018)

National Company Law Appellate Tribunal has held that a dispute raised for the first time in reply to demand notice or in response to Adjudicating Authority regarding quality of goods will not amount to pre-existing dispute about operational debt under the Insolvency and Bankruptcy Code.

Tags : NCLAT   INSOLVENCY AND BANKRUPTCY CODE  

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