NCLAT: Project Management Committee Constituted under Agreement Doesn’t Absolve CD from Obligations - (12 Feb 2025)
INSOLVENCY
NCLAT New Delhi bench has held that if a Project Management Committee comprising members of financial creditors and corporate debtor has been constituted in pursuance of a Settlement Agreement, it does not absolve the Corporate Debtor from repayment obligation.
Tags : NCLAT NEW DELHI PROJECT MANAGEMENT COMMITTEE CORPORATE DEBTOR
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