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Bombay HC Rejects Plea Challenging Declaration of Account as NPA by IL&FS - (03 Nov 2020)

COMPANY

Bombay High Court has rejected a writ petition filed by a private company against declaration of loan account as Non-Performing Asset over a 100 crore loan taken from two subsidiaries of IL&FS observing that this was not a case of an innocent individual investor and the petitioner's conduct is contrary to ordinary commercial prudence.

Tags : BOMBAY HIGH COURT   DECLARATION OF ACCOUNT AS NPA BY IL&FS  

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