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SC: Creditor Can Initiate CIRP Against CD Even After Completion of Same Against Corporate Guarantor - (25 Jul 2024)

INSOLVENCY

Supreme Court has held that a corporate guarantor’s insolvency resolution will not bar the creditor from initiating insolvency process for balance debt against the corporate debtor.

Tags : SUPREME COURT   INSOLVENCY RESOLUTION   CORPORATE GUARANTOR  

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