Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

NCLAT: When Revival Not Viable Option, Decision to Liquidate Corporate Debtor can’t be Faulted - (31 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that when revival of corporate debtor is not a viable option, then the decision taken by Committee of Creditors to liquidate the Corporate Debtor cannot be faulted.

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   VIABLE OPTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved