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NCLT, Kolkata: IRP Against Legal Heirs of Personal Guarantor by Financial Creditor Not Permissible - (11 Apr 2022)

INSOLVENCY

National Company Law Tribunal, Kolkata has held that the application is not maintainable against legal heirs of the Personal Guarantor under the Insolvency and Bankruptcy Code, 2016 while dismissing the application filed by the Financial Creditor/ Bank of Baroda.

Tags : NATIONAL COMPANY LAW TRIBUNAL   FINANCIAL CREDITOR   PERSONAL GUARANTOR   BANK OF BARODA  

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