NCLAT: Territorial Jurisdiction Cannot be Taken Away by Agreement Between Parties - (28 Apr 2022)
INSOLVENCY
National Company Law Appellate Tribunal has observed that the territorial jurisdiction of NCLT to decide a case under the Insolvency and Bankruptcy Code, 2016 cannot be taken away by the agreement among the parties.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL INSOLVENCY AND BANKRUPTCY CODE 2016 TERRITORIAL JURISDICTION
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