NCLAT: Can’t Challenge Non-Admission of Claim by RP for the First Time in Appeal - (19 Dec 2024)
INSOLVENCY
NCLAT New Delhi bench has held that if non - admission of claim by Resolution Professional is not challenged before the Adjudicating Authority then the same cannot be challenged for the first time in the appeal before the NCLAT.
Tags : NCLAT NEW DELHI NON-ADMISSION RESOLUTION PROFESSIONAL
Share : 
|