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Apex Court Upholds NCLAT Order Against Encashing IL&FS’ Guarantees - (21 Nov 2019)

COMPANY

Apex Court has upheld the National Company Law Appellate Tribunal’s October 15, 2018 order disallowing encashing of bank guarantees furnished by IL&FS Group companies, offering relief to banks that have stood guarantors to the infrastructure conglomerate’s projects.

Tags : APEX COURT   IL&FS  

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