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Cal. HC: Object of S. 60(2) IBC is to Group Together CIRP Proceedings Before Single Forum - (21 Dec 2022)

INSOLVENCY

Calcutta High Court has held that object of Section 60(2) of IBC 2016 is to group together CIRP of corporate debtor and insolvency liquidation proceedings of corporate or personal guarantor of the same corporate debtor before a single forum i.e., the National Company Law Tribunal.

Tags : CALCUTTA HIGH COURT   IBC   CIRP   NATIONAL COMPANY LAW TRIBUNAL  

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