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NCLAT: Cannot Seek Relief u/s 60(5) of IBC when Remedy u/s 42 is Not Exhausted - (24 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that relief against rejection of claims by the liquidator cannot be claimed under section 60(5) of the Insolvency and Bankruptcy Code, 2016 (IBC) when remedy under Section 42 of IBC has not been exhausted.

Tags : NCLAT NEW DELHI   SECTION 60(5)   SECTION 42  

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