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SC: No Bar in Permitting Amendment of Pleadings or Filing of Documents in CIRP Application - (05 Aug 2021)

INSOLVENCY

Supreme Court has observed that there is no bar in permitting amendment of pleadings or to the filing of additional document in an application under Section 7 of the Insolvency and Bankruptcy Code, 2016.

Tags : SUPREME COURT   AMENDMENT OF PLEADINGS OR FILING OF DOCUMENTS IN CIRP APPLICATION  

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