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Calcutta HC: Writ Jurisdiction Shall Exist IBC Matters Despite Alternative Remedy - (10 Mar 2021)

INSOLVENCY

Calcutta High Court held that the writ jurisdiction can be invoked in the Insolvency and Bankruptcy Code (IBC) matters, despite the availability of an alternative remedy.

Tags : CALCUTTA HIGH COURT   WRIT JURISDICTION IN IBC MATTERS  

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