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Calcutta HC: Arbitral Award Holder’s Claim Would Extinguish on Approval of Resolution Plan - (10 May 2021)

ARBITRATION

Calcutta High Court has stated that an arbitral award-holder's claim would stand extinguished upon the approval of a Resolution Plan for the award-debtor's revival by the National Company Law Tribunal, when it was not pressed during the Corporate Insolvency Resolution Process (CIRP).

Tags : CALCUTTA HIGH COURT   ARBITRAL AWARD HOLDER’S CLAIM  

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