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NCLAT: Application u/s 9 of IBC to be Rejected if Plausibility of Pre-Existing Dispute Established - (29 Nov 2024)

INSOLVENCY

NCLAT New Delhi Bench has held that once plausibility of a pre-existing dispute is established, application under Section 9 of Insolvency and Bankruptcy Code is to be rejected and Adjudicating Authority is not required to make further detailed investigation.

Tags : NCLAT NEW DELHI   PRE-EXISTING DISPUTE   ADJUDICATING AUTHORITY  

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