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NCLAT: Without Payment in Discharge of Guarantee, Guarantor Cannot Become Financial Creditor - (29 Nov 2024)

INSOLVENCY

NCLAT New Delhi bench has held that without paying amount towards discharging liability of principal borrower for whom guarantee was given, guarantor cannot become a financial creditor.

Tags : NCLAT DELHI   GUARANTOR   DISCHARGE OF GUARANTEE  

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