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NCLT, New Delhi: Proceedings u/s 95 IBC Shall Abate on Death of Personal Guarantor - (11 Mar 2022)

INSOLVENCY

National Company Law Tribunal, New Delhi has rejected an application filed by the Financial Creditor under Section 95 of the Insolvency and Bankruptcy Code, 2016 against the Personal Guarantor of the Corporate Debtor on the ground that after death of the Personal Guarantor, the proceedings against him shall abate.

Tags : NATIONAL COMPANY LAW TRIBUNAL   DEATH OF PERSONAL GUARANTOR  

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