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NCLT Rejects Jaypee buyers Plea in Plan to Shore Up Votes for NBCC bid - (06 Jun 2019)

INSOLVENCY

National Company Law Tribunal (NCLT) has dismissed a plea by a group of homebuyers to treat them as a separate sub-class of creditors at Committee of Creditors (CoC) meetings for the insolvency resolution of Jaypee Infratech. The plea sought this classification so that absentee homebuyers’ votes can be factored in as ‘yes’ votes.

Tags : NCLT   NBCC  

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