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NCLAT: No Requirement of Fresh Form G When EoI Permits Extension of Timeline - (21 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that there is no requirement of issuance of fresh Form G in case of modification in Invitation of Expression of Interest (EoI) when there was existence of a clause in the EoI permitting the extension of timeline for submission of Resolution Plan.

Tags : NCLAT NEW DELHI   EXTENSION OF TIMELINE   FRESH FORM G  

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