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NCLAT: Can’t Change Related Party Status Estb. through Agreement by Sending Notice against Terms - (18 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that by sending a termination notice against the expressed terms of the agreement, related party status established through an agreement under Section 5(24) of the Insolvency and Bankruptcy Code, 2016 (IBC) cannot be changed.

Tags : NCLAT NEW DELHI   RELATED PARTY STATUS   TERMINATION NOTICE  

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