SC Quashes NCLAT Order which held that Dissenting Financial Creditor should not be Discriminated - (11 Nov 2019)
INSOLVENCY
Supreme Court has quashed an order passed by the National Company Law Appellate Tribunal which ruled that a dissenting financial creditor cannot be discriminated. The Court observed while setting the order that the NCLAT could not have applied the amended Regulation 38 of IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 which began in January, 2017.
Tags : SC FINANCIAL CREDITOR
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