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NCLAT: NCLT Empowered to Decide if SRA Liable to Pay Pre-CIRP Electricity Dues u/s 60(5) Of IBC - (27 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that NCLT has the authority to decide whether Successful Resolution Applicant is liable to pay Pre-CIRP electricity dues after the approval of the resolution plan and taking over of the corporate debtor under section 60(5)(c) of IBC, 2016.

Tags : NCLAT NEW DELHI   SUCCESSFUL RESOLUTION APPLICANT   ELECTRICITY DUES  

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