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NCLT Delhi Dismisses Plea For Initiation Of CIRP Against Developer - (20 Oct 2022)

COMPANY

National Company Law Tribunal, New Delhi has rejected the petition under Section 7 of the Insolvency and Bankruptcy Code, 2016, holding that if the allottees themselves are in default, the Corporate Debtor/ Developer Company cannot be put to its death.

Tags : NATIONAL COMPANY LAW TRIBUNAL   ALLOTTEES   DEVELOPER  

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