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NCLAT: Creditors Not Party to Trusteeship Deed are Not Barred from Enforcing Personal Guarantee - (31 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that even if creditors are not party to the trusteeship deed signed between a trust and the personal guarantors on their behalf, they are not barred from enforcing a personal guarantee.

Tags : NCLAT NEW DELHI   TRUSTEESHIP DEED   PERSONAL GUARANTORS  

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