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Calcutta HC Quashes NCLT Order for Submission of Record of Default for Filing Sec 7 Applications - (20 Aug 2020)

INSOLVENCY

Calcutta High Court has struck down the order passed by the National Company Law Tribunal (NCLT) which mandated submission of record of default from Information Utility in Section 7, Insolvency & Bankruptcy Code, 2016 applications, both prospectively as well as retrospectively.

Tags : CALCUTTA HIGH COURT   SUBMISSION OF RECORD OF DEFAULT  

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