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NCLAT Upholds NCLT’s Order Allowing Insolvency Proceedings Against ‘Go First’ Airline - (23 May 2023)

INSOLVENCY

NCLAT while rejecting the plea filed by lessors of aircrafts of Go First Airlines to take possession of the aircrafts, has upheld the order of NCLT Delhi which had allowed application by Go First Airlines seeking initiation of voluntary insolvency proceedings.

Tags : NCLAT   GO FIRST   INSOLVENCY  

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