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NCLAT Rejects RNA Plea Against Insolvency Proceedings - (11 Feb 2020)

INSOLVENCY

National Company Law Appellate Tribunal has rejected a plea challenging initiation of insolvency proceedings against realty developer RNA Corporation. The National Company Law Tribunal had in December passed an order to start insolvency proceedings against the Mumbai-based developer after admitting a plea by Bank of India over term loan default.

Tags : NCLAT   RNA PLEA  

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