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NCLAT Upholds Dismissal of Petition Filed During Prohibited Period - (24 May 2022)

INSOLVENCY

National Company Law Appellate Tribunal while adjudicating an appeal has upheld that Corporate Insolvency Resolution Process cannot be initiated over a default which had occurred in the period mentioned under S.10A of the Insolvency and Bankruptcy Code, 2016, i.e. between 25.03.2020 to March, 2021.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   CORPORATE INSOLVENCY RESOLUTION PROCESS   INSOLVENCY AND BANKRUPTCY  

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