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NCLAT: Failure to Reply to Demand Notice Does Not Preclude Corporate Debtor from Raising Dispute - (15 Mar 2022)

INSOLVENCY

National Company Law Appellate Tribunal has held that the mere fact that the corporate debtor did not reply to the demand notice by the Operational Creditor under Section 8(1) within 10 days or that the corporate debtor did not file a reply to the demand notice does not preclude the corporate debtor from bringing on record evidence to establish a pre-existing dispute.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   FAILURE TO REPLY TO DEMAND NOTICE  

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