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NCLAT: Authority Can’t Pass Adverse Remarks against RP Performing Duties as Per CoC’s Instruction - (05 Dec 2024)

INSOLVENCY

NCLAT New Delhi bench has held that the Adjudicating Authority cannot pass adverse remarks against the Resolution Professional who is performing duties as per the instructions of Committee of Creditors.

Tags : NCLAT NEW DELHI   ADVERSE REMARKS   COMMITTEE OF CREDITORS  

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