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SC: Cannot Overlook Claim Submitted With Proof Only Because Its Submission is in Wrong Form - (13 Feb 2024)

INSOLVENCY

Supreme Court has observed that claim submitted by the Resolution Applicant under the Corporate Insolvency Resolution Process cannot be rejected or overlooked merely on the ground that the claim submitted is not in the form in which it needs to be submitted.

Tags : SUPREME COURT   RESOLUTION APPLICANT   CIRP  

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