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NCLAT: Can’t Reject Petition u/s 9 of IBC on Grounds of False Claim of Pre-Existing Dispute - (28 Nov 2024)

INSOLVENCY

NCLAT New Delhi bench has held that petition under Section 9 of Insolvency and Bankruptcy Code, 2016 cannot be rejected on grounds of false claims of pre-existing dispute.

Tags : NCLAT   PRE-EXISTING DISPUTE   FALSE CLAIM  

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