Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Supreme Court Asks Supertech IRP to Segregate Homebuyers' Claims from Other Creditors - (05 Apr 2022)

INSOLVENCY

Supreme Court has directed the Interim Resolution Professional(IRP) of Supertech Ltd., undergoing insolvency resolution after demolition of its twin towers in Noida, to segregate the claims of unpaid homebuyers from other creditors.

Tags : SUPREME COURT   SUPERTECH LTD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved