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SC: NCLAT Order Closing Insolvency Proceedings against Byju’s, Set Aside - (24 Oct 2024)

INSOLVENCY

Supreme Court has set aside the order passed by National Company Law Appellate Tribunal (NCLAT) that accepted the settlement between Byju’s and BCCI and closed the insolvency proceedings against Byju’s.

Tags : SUPREME COURT   NCLAT   BYJU’S  

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