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NCLAT, Delhi: Time Period Under Regulation 35A is Directory, Not Mandatory - (27 Apr 2022)

INSOLVENCY

National Company Law Appellate Tribunal, has observed that period of time prescribed under Regulation 35A of the IBBI (Insolvency Resolution Process for Corporate Persons) (CIRP) Regulations, 2016 is directory in nature and not mandatory.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   REGULATION 35A   IBBI (INSOLVENCY RESOLUTION PROCESS FOR CORPORATE PERSONS) (CIRP) REGULATIONS   2016  

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