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NCLAT: Can’t Interfere with Approval of RP Permitting Creditor to Take Action against Guarantees - (20 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that there cannot be interference with approval of a resolution plan containing a clause that creditors can take appropriate actions in relation to corporate/personal guarantee.

Tags : NCLAT NEW DELHI   RESOLUTION PLAN   CREDITORS  

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