NCLAT: Can Recall Admission Order of Application U/S 7 of IBC if Malicious Intent is Proved - (20 Jan 2025)
INSOLVENCY
NCLAT New Delhi bench has held that the Adjudicating Authority has jurisdiction under the Insolvency and Bankruptcy Code, 2016(IBC) to recall admission order of application under Section 7 of IBC if fraud or malicious intention is proved.
Tags : NCLAT NEW DELHI ADJUDICATING AUTHORITY IBC
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