NCLT can’t Decide Legality of a Foreign Decree: NCLAT - (05 Dec 2018)
National Company Law Appellate Tribunal has held that NCLT, the ‘adjudicating authority’ under the Insolvency and Bankruptcy Code, was not a ‘court’ or a ‘tribunal’ and hence cannot decide the legality of a foreign decree.
Tags : NCLAT NCLT FOREIGN DECREE
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