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NCLAT: Even if No Reply is Given to Demand Notice, CD Not Barred from Contesting App. u/s 9 - (18 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that Corporate Debtor cannot be barred from contesting the application filed under section 9 of IBC even if no reply was given by the Corporate Debtor to the demand notice issued by the Operational Creditor under section 8 of IBC.

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   OPERATIONAL CREDITOR  

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