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NCLAT: Can’t Bar Petition u/s 7 of IBC for Default Committed Prior to S.10A Period - (13 Dec 2024)

INSOLVENCY

NCLAT New Delhi bench has held that a petition under section 7 of Insolvency and Bankruptcy Code, 2016 cannot be barred for any default which has been committed by the Corporate Debtor prior to Section 10A period.

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   IBC  

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