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SC: Residuary Jurisdiction of NCLT Cannot be Invoked to Adjudicate Contractual Dispute - (24 Nov 2021)

INSOLVENCY

Supreme Court has observed that the residuary jurisdiction of the National Company Law Tribunal cannot be invoked to adjudicate contractual dispute if the termination of a contract is based on grounds unrelated to the insolvency of the Corporate Debtor.

Tags : SUPREME COURT   RESIDUARY JURISDICTION OF NCLT  

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