NCLAT: Auditor Cannot be Debarred for 5 Years in Absence of Evidence - (26 Feb 2020)
COMPANY
National Company Law Appellate Tribunal has set aside an order passed by National Company Law Tribunal in a matter relating to debarring of an auditor for 5 years. The Court has held that though he was negligent, there was no material on record to infer that the auditor had acted fraudulently or misused his position as a statutory auditor.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL DEBARRING OF AUDITOR
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