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NCLAT Upholds Insolvency Proceedings Against Housing Development & Infrastructure Ltd. - (21 Jul 2020)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has upheld the order against the real estate giant, Housing Development & Infrastructure Limited (HDIL) for initiation of insolvency proceedings under the Insolvency and Bankruptcy Code 2016.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   HOUSING DEVELOPMENT & INFRASTRUCTURE LIMITED  

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