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NCLT Can't Decide Inter-Se Claims by Parties Over Assets of Corporate Debtor: NCLAT - (05 Feb 2019)

National Company Law Appellate Tribunal has held that inter-se claims by parties over assets of the corporate debtor cannot be determined by the Adjudicating Authority under the Insolvency and Bankruptcy Code.

Tags : NCLAT   INTER-SE CLAIMS BY PARTIES OVER ASSETS OF CORPORATE DEBTOR  

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