NCLAT: Secured Creditor to Pay Liquidator's Fees Under Regulations if Option u/s 52 IBC Exercised - (13 Dec 2024)
INSOLVENCY
NCLAT New Delhi bench has held that if the secured creditor opts to realise its security interest under Section 52 of the Insolvency and Bankruptcy Code, 2016 then fee of the liquidator has to be paid within 90 days as provided under Regulation 21A of the Liquidation Regulations.
Tags : NCLAT NEW DELHI SECURED CREDITOR LIQUIDATION REGULATIONS
Share : 
|