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NCLAT, New Delhi Dismisses NOIDA Appeal Against Order Directing Participation in CIRP Process - (09 Mar 2022)

INSOLVENCY

National Company Law Appellate Tribunal, New Delhi has dismissed the Appeal preferred by New Okhla Industrial Development Authority (NOIDA) against the National Company Law Tribunal, New Delhi's order directing NOIDA to lodge its due claim with Resolution Professional and participate in the CIRP process through duly Authorised person and attend all future CoC meetings and give consent to the Resolution Plan sought to be approved by the CoC.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   PARTICIPATION IN CIRP PROCESS  

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