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NCLAT Upholds NCLT Order to Initiate Insolvency Against Aditya Estates - (09 Sep 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has rejected a plea challenging National Company Law Tribunal’s (NCLT's) order to initiate insolvency proceedings against Aditya Estates over the claims filed by ICICI Bank UK PLC. A three-member bench of NCLAT the order of NCLT and dismissed the claims of Aditya Kumar Jajodia that ICICI Bank UK PLC was not a direct financial creditor of Aditya Estates.

Tags : NCLAT   ADITYA ESTATES  

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