No Need to Hear Out 3rd Party During Insolvency Admission, NCLAT Tells NCLT - (21 Jan 2019)
National Company Law Appellate Tribunal (NCLAT) has said that the National Company Law Tribunal (NCLT) should not hear any third party, other than the applicant who has taken a company to the NCLT and the company which is the corporate debtor itself, at the time of the admission of a case.
Tags : NCLAT NCLT HEAR OUT 3RD PARTY DURING INSOLVENCY ADMISSION
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