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NCLT Slams Sterling Biotech Resolution Professional for Failing to Discharge Duty - (16 Apr 2019)

INSOLVENCY

National Company Law Tribunal (NCLT) has reprimanded resolution professional of Sterling Biotech for failing to discharge his duties and has asked him to submit an explanation as to why he didn’t opt for liquidation when no resolution plan was being approved by committee of creditors (CoC), and file his report within the time provided under the Insolvency and Bankruptcy Code (IBC).

Tags : NCLT   STERLING BIOTECH  

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