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NCLT: BCCI to Submit its Application to Settle Dispute with Byju’s - (11 Feb 2025)

INSOLVENCY

National Company Law Tribunal has directed the Board of Control for Cricket in India (BCCI) to submit its application regarding settlement of its dispute with Byju’s and withdraw its insolvency plea against Think & Learn Private Limited to the company's Committee of Creditors.

Tags : NCLT   BCCI   BYJU’S  

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