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NCLAT: Can File App. u/s 7 of IBC when Entire Liability Not Discharged after Selling Pledged Shares - (17 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that an application under section 7 of the Insolvency and Bankruptcy Code, 2016 can be filed when the entire liability of the corporate debtor is not discharged after selling the pledged shares.

Tags : NCLAT NEW DELHI   PLEDGED SHARES   SECTION 7  

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