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NCLAT: Amount Belonging to Corpo. Debtor Can be Recovered by Liquidator by Filing Application u/s 60 - (02 Dec 2024)

INSOLVENCY

NCLAT New Delhi bench has held that amount belonging to the Corporate Debtor can be recovered by Liquidator by filing an application under Section 60(5)(c) of the Insolvency and Bankruptcy Code, 2016 before the NCLT.

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   LIQUIDATOR  

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