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NCLAT Directs NBCC to Implement Resolution Plan Pending Appeal in Jaypee Infratech Matter - (27 Apr 2020)

INSOLVENCY

National Company Law Appellate Tribunal has declined to stay the implementation of the modified resolution plan and directed NBCC Limited to acquire the debt-ridden, Jaypee Infratech and complete over 20,000 pending flats, but said the direction was subject to its final order.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   JAYPEE INFRATECH  

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