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NCLAT: Threshold of Rs.1 Crore Is Required for Initiation of CIRP - (12 May 2022)

COMPANY

National Company Law Appellate Tribunal (NCLAT) has ruled that an application filed after 24.03.2020 under Section 7 of the Insolvency and Bankruptcy Code, 2016 for initiation of Corporate Insolvency Resolution Process under the threshold of Rs. One Crore is not maintainable.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   SECTION 7   INSOLVENCY AND BANKRUPTCY CODE   2016   THRESHOLD   ONE CRORE  

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