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Supreme Court: Article 137 Limitation Act Applies to Applications under Section 7 of the IBC - (25 Sep 2019)

LIMITATION

Supreme Court has ruled that Article 62 of the Limitation Act, 1963 would only apply to suits and not to an application which is filed under Section 7 of the Insolvency and Bankruptcy Code, 2016 which would only fall within the residuary Article 137.

Tags : SUPREME COURT   LIMITATION  

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