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NCLAT: Resolution Professional Has No Right To Be Heard Before Being Replaced U/S 27 IBC - (12 Sep 2022)

INSOLVENCY

National Company Law Appellate Tribunal has held that when Committee of Creditors decides to replace Resolution Professional (RP) under Insolvency & Bankruptcy Code and application is filed before Adjudicating Authority for approval, the RP would have no right to be heard before being replaced.

Tags : NCLAT   INSOLVENCY   RESOLUTION PROFESSIONAL  

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