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SC: Enforcement date of IBC Wholly Irrelevant to Triggering of any Limitation for Applications - (03 Oct 2019)

INSOLVENCY

Supreme Court has observed that the enforcement date of the Insolvency and Bankruptcy Code, 2016 does not and cannot form a trigger point of limitation for applications filed under the Code. The Court observed that since applications are petitions which are filed under the Code it is Article 137 of the Limitation Act, 1963 which will apply to such applications.

Tags : SC   IBC  

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