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Mad. HC: Juri. Akin to Revisional Juri. Must be Exercised by Adj. Authority to Assess Correctness - (10 Jun 2024)

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Mad. HC has observed that even though Adjudicating Authority may not sit in appeal over commercial wisdom of Committee of Creditors, still it is required to exercise jurisdiction, akin to a revisional jurisdiction, to ascertain correctness of what has been done before and by Committee of Creditors.

Tags : MADRAS HIGH COURT   COMMITTEE OF CREDITORS   ADJUDICATING AUTHORITY  

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