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NCLAT: Stage for Considering Default in Order at Time When Matter Taken Up u/s 100 IBC - (07 Jan 2022)

National Company Law Appellate Tribunal has held that when an application is filed under Section 95 of the Insolvency and Bankruptcy Code, 2016, the Adjudicating Authority (AA) need not to record any finding regarding default in the order. It has been held that the stage for considering the default would be when the matter is taken up under Section 100 of the Code.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   STAGE FOR CONSIDERING DEFAULT IN ORDER  

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