Delhi HC: Parties Can’t be Referred to Arbitration When Moratorium Issued by NCLAT - (23 Dec 2022)
INSOLVENCY
Delhi High Court has held that moratorium granted by NCLAT after resolution process is initiated against it is akin to an order of moratorium passed under Section 14 of IBC; thus, in view of moratorium issued by NCLAT, Corporate Debtor can’t be referred to arbitration.
Tags : DELHI HIGH COURT MORATORIUM NCLAT ARBITRATION IBC
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