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SC: Application for Initiating CIRP Has To Be Rejected If Dispute Truly Exists In Fact - (12 Aug 2021)

INSOLVENCY

Supreme Court has observed that adjudicating authority has to reject an application seeking initiation of Corporate Insolvency Resolution Process under Section 9 of Insolvency and Bankruptcy Code, 2016 if a dispute truly exists in fact and is not spurious, hypothetical or illusory.

Tags : SUPREME COURT   APPLICATION FOR INITIATING CIRP  

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