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NCLAT: Asset Can be Kept Out of Liquidation Estate if Asset is Sub-Judice Before High Court - (24 Jan 2022)

INSOLVENCY

National Company Law Appellate Tribunal has held that an asset can be kept out of liquidation estate if the said asset is sub-judice before the High Court.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   ASSET   LIQUIDATION  

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