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NCLAT: While Dismissing Appeal for Non-Prosecu., Adj. Authority Can’t Direct Dismissal on Merits Too - (14 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that when an adjudicating authority dismisses an appeal on ground of non- prosecution, it cannot add a direction that appeal is dismissed on merits as well.

Tags : NCLAT NEW DELHI   ADJUDICATING AUTHORITY   NON-PROSECUTION  

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