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NCLAT:Financial Creditor Cannot Question Insolvency Proceedings Started by Another Financial Creditor - (26 Aug 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) while rejecting an appeal filed by L & T Infrastructure Finance Company Ltd ruled that a Financial Creditor cannot challenge the order of admission of Insolvency petition by another financial creditor merely on the ground that it has a superior claim over the claim of other Financial Creditors.

Tags : NCLAT   FINANCIAL CREDITOR  

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