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NCLAT: If Ownership Uncertain, Non-Impleadment of Owner as Party in App. u/s 19 of IBC Not Malafide - (23 Dec 2024)

INSOLVENCY

NCLAT New Delhi bench has held that if there is uncertainty over the ownership of the premises then non-impleadment of owner in an application under Section 19 of the Insolvency and Bankruptcy Code, 2016 cannot be termed as malafide.

Tags : NCLAT NEW DELHI   NON-IMPLEADMENT   MALAFIDE  

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