NCLAT: Non-Registration of Charge not Sine Qua Non for Creditor to be Treated as ‘Secured Creditor’ - (18 Feb 2025)
INSOLVENCY
NCLAT New Delhi bench has held that non-registration of “charge” as per Section 77 of Companies Act, 2013 is not a sine qua non for a Creditor to be treated as a Secured Creditor under section 3(30) of the Insolvency and Bankruptcy Code, 2016 (IBC).
Tags : NCLAT NEW DELHI SINE QUA NON SECURED CREDITOR
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