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NCLAT Expresses Displeasure Over Delay in IL&FS Resolution - (09 Aug 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has expressed its displeasure over the slow progress by the Government and IL&FS in the resolution of the debt-ridden companies of the group. The Tribunal directed the Corporate Affairs Ministry and IL&FS group to file a fresh progress report by September 3 ahead of the next hearing on September 5.

Tags : NCLAT   IL&FS  

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