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NCLT: Rs. 750 Cr. Paid by JAL for Obligation of JIL Should be Treated As Asset of Corporate Debtor - (06 Mar 2020)

COMPANY

National Company Law Tribunal has observed that Rs. 750 Crore deposited by Jaypee Infratech’s (JIL) parent firm Jaiprakash Associates (JAL) with the Supreme Court registry was a payment towards the obligation of Jaypee and should be treated as the asset of the corporate debtor.

Tags : NATIONAL COMPANY LAW TRIBUNAL   JAYPEE INFRATECH  

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