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NCLAT Rejects Ramco's Appeal Against Spicejet For Insolvency Proceedings - (13 May 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has rejected an appeal by Ramco Systems against SpiceJet related to alleged non-payment of dues by the airline company for software solutions it got according to an agreement. The Tribunal has allowed Ramco to move a court of competent jurisdiction for appropriate relief.

Tags : NCLAT   RAMCO  

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