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Delhi High Court: Winding Up Order is not Irrevocable - (11 Oct 2019)

COMPANY

Delhi High Court has ruled that a winding up order passed by a Company Judge is not irrevocable and the proceedings can be later transferred to National Company Law Tribunal under Insolvency and Bankruptcy Code, 2016 if the same is in the company’s interest and its creditors.

Tags : DELHI HIGH COURT   WINDING UP  

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