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NCLAT: Claims Subsequent to Cut-off Date to be Dealt as Per RP by Adjudicating Authority - (14 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that claims that are filed subsequent to cut off date shall be dealt in accordance with the Resolution Plan approved by the Adjudicating Authority.

Tags : NCLAT NEW DELHI   ADJUDICATING AUTHORITY   CUT-OFF DATE  

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