NCLT Cuttack: CIRP Can’t be Initiated Over Undecided Claims or Unstamped Agreements - (26 Apr 2022)
INSOLVENCY
National Company Law Tribunal, Cuttack has ruled that Corporate Insolvency Resolution Process cannot be initiated based on undecided claims and/or unstamped and unregistered agreements, which need compulsory registration in law.
Tags : NATIONAL COMPANY LAW TRIBUNAL CORPORATE INSOLVENCY RESOLUTION PROCESS COMPULSORY REGISTRATION
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