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SC Stays CIRP Proceedings on Behalf of Operational Creditor Making Futuristic Claims - (17 Aug 2020)

INSOLVENCY

Supreme Court has stayed the Corporate Insolvency Resolution Process (CIRP) pending against a Corporate Debtor, in view of the "futuristic claims" made by an Operational Creditor.

Tags : SUPREME COURT   OPERATIONAL CREDITOR MAKING FUTURISTIC CLAIMS  

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