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NCLAT Rules Against Ingen for Delaying Orchid Pharma Resolution Plan - (13 May 2019)

INSOLVENCY

National Company Law Appellate Tribunal has directed the Centre to take action against US-based investor Ingen Capital Group LLC, its managing director and other directors for not implementing a resolution plan for Chennai-based Orchid Pharma after its proposal was selected by the Committee of Creditors and National Company Law Tribunal for implementation.

Tags : NCLAT   INGEN  

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