NCLAT Turns Down Reference Seeking Re-Consideration of Decision in V. Padamakumar Case - (23 Dec 2020)
COMPANY
National Company Law Appellate Tribunal has turned down a reference made by a three-member Bench, seeking re-consideration of the decision in V. Padamakumar v. Stressed Assets Stabilization Fund (SASF) & Anr. where it was held that entries in books of accounts will not amount to acknowledgment of debt under Section 18 of the Limitation Act, 1963.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL V. PADAMAKUMAR V. STRESSED ASSETS STABILIZATION FUND (SASF) & ANR.
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