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NCLAT: Can’t Condone Delay of 115 Days in Refiling Appeal on Frivolous Grounds - (07 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench while refusing to condone delay of 115 days in refilling appeal, has observed that condoning delay on frivolous grounds would be offensive to the integrity of the liquidation process.

Tags : NCLAT NEW DELHI   REFILING APPEAL   FRIVOLOUS GROUNDS  

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