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NCLAT Seeks Jet lenders' Reply on Dutch Insolvency Administrator's Plea - (22 Aug 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has asked the Committee of Creditors of Jet Airways if they would coordinate with a Dutch Court appointed administrator and accord other equally situated foreign lenders, who were also pursuing insolvency proceedings against the debt-laden airline, the same status as they would to the secured and unsecured financial creditors in India.

Tags : NCLAT   DUTCH  

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