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Sterling Biotech RP for Failing to Discharge Duty: NCLT - (16 Apr 2019)

INSOLVENCY

National Company Law Tribunal rebuke resolution professional for failing to discharge his duties, asked to submit an explanation why he didn’t opt for liquidation when no resolution plan was approved by committee of creditors, file his report within time provided under Insolvency and Bankruptcy Code

Tags : NCLT   STERLING BIOTECH  

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