NCLAT: When S. 54C App. is Filed 14 Days after S.7 Application, the Latter should be Decided First - (12 Feb 2025)
INSOLVENCY
NCLAT New Delhi bench has held that as per section 11A(3) of IBC, application under Section 7 must be decided first when application under section 54C of IBC is filed after 14 days from the date of the application filed under section 7 of IBC.
Tags : NCLAT NEW DELHI SECTION 54C IBC
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