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Supreme Court: High Court can Intervene if NCLT Passes Order in Matter Relating to Public Law - (04 Dec 2019)

INSOLVENCY

Supreme Court has ruled that the High Court can exercise its power under Article 226 of Constitution of India if National Company Law Tribunal has passed an order pertaining to a matter falling under the realm of public law. The Court held that wherever the corporate debtor has to exercise a right that falls outside the purview of the Insolvency and Bankruptcy Code, 2016 they cannot through the resolution professional and go before the Tribunal for the enforcement of such a right.

Tags : SUPREME COURT   NCLT  

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