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Application Under Sec. 7 of IBC can’t be Admitted After Settlement Between Parties: NCLAT - (06 Dec 2018)

National Company Law Appellate Tribunal has declared admission of application under Section 7 of the Insolvency and Bankruptcy Code after settlement between the parties to be illegal.

Tags : NCLAT   SECTION 7 OF INSOLVENCY AND BANKRUPTCY CODE  

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