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Delhi HC Directs RBI and Finance Ministry to Bring Parity in Sections of IBC - (19 Mar 2021)

INSOLVENCY

Delhi High Court has asked the finance ministry and the Reserve Bank of India (RBI) to consider bringing in parity in certain sections of the Insolvency and Bankruptcy Code, 2016 (IBC) and the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002, which has created hurdles in the resolution plans of bankrupt telecommunication companies, Reliance Communications (RCom) and Aircel.

Tags : DELHI HIGH COURT   PARITY IN SECTIONS OF IBC  

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