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NCLAT Upholds Canara Bank’s Claims for Loans Advanced to CD on behalf of Homebuyers - (14 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has upheld the claims of Canara Bank for loans advanced to the corporate debtor (CD) on behalf of the Homebuyers for the reason that a tripartite agreement was executed between the parties for refund of entire amount.

Tags : NCLAT NEW DELHI   CANARA BANK   CORPORATE DEBTOR  

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