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NCLT Chennai Admits Application Initiating CIRP Against Coastal Energen Pvt. Ltd. - (11 Feb 2022)

INSOLVENCY

National Company Law Tribunal, Chennai has admitted the application of State Bank of India/ Financial Creditor for initiation of corporate insolvency resolution process against Coastal Energen Pvt. Ltd./ Corporate Debtor filed u/s 7 of the Insolvency and Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW TRIBUNAL   COASTAL ENERGEN PVT. LTD.  

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