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NCLAT: If Credit Facility Agreement is Unstamped, Petition U/S Section 7 is Maintainable - (29 Apr 2022)

INSOLVENCY

National Company Law Appellate Tribunal has observed that if a credit facility agreement is unstamped, then petition under Section 7 of the Insolvency and Bankruptcy Code, 2016 can be allowed based on other material on the record which prove the existence of a financial debt.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   CREDIT FACILITY   SECTION 7   INSOLVENCY AND BANKRUPTCY CODE   2016  

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