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NCLAT: In Absence of Debt & Default, Application Under Section 7 of IBC Can’t be Admitted - (29 Nov 2024)

INSOLVENCY

NCLAT Delhi bench has held that in absence of any debt and consequent default on the part of the corporate debtor, application under section 7 of the Insolvency and Bankruptcy Code, 2016 cannot be admitted.

Tags : NCLAT DELHI   DEBT & DEFAULT   SECTION 7  

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