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NCLAT Sets Aside NCLT Order Dismissing Initiation of CIRP Against Mittal Corp - (15 Sep 2020)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has set aside an order passed by the National Company Law Tribunal (NCLT), Mumbai which had dismissed an application for the initiation of corporate insolvency resolution process (CIRP) against Mittal Corp Limited under Section 7 of the Insolvency and Bankruptcy Code, 2016,

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   MITTAL CORP LIMITED  

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