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NCLT Kochi Allows Initiation of Insolvency Resolution Process Against Personal Guarantor - (27 Jan 2022)

INSOLVENCY

National Company Law Tribunal, Kochi has allowed initiation of Insolvency Resolution Process (IRP) against the Personal Guarantor, Mr. Shahdulla M.I. (Respondent) of the Corporate Debtor, M/s. Green Gateway Leisure Limited.

Tags : NATIONAL COMPANY LAW TRIBUNAL   INSOLVENCY RESOLUTION PROCESS AGAINST PERSONAL GUARANTOR  

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