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Corporate Debtor can Withdraw Application Filed Under IBC on Making OTS Offer to Creditor : NCLT - (28 Jan 2019)

NCLT has allowed the a corporate debtor to withdraw petition for its insolvency, though with costs, besides allowing ex-director of corporate debtor to make one-time settlement offer to financial creditor which was better than resolution plan already under consideration for approval before NCLT.

Tags : NCLT   CORPORATE DEBTOR CAN WITHDRAW APPLICATION FILED UNDER IBC  

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