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NCLAT: When CD Doesn’t Unequivocally Admit Debt, Application u/s 9 Must Not be Entertained - (28 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that when the debt is not unequivocally admitted by the Corporate Debtor (CD), application under Section 9 of the Insolvency and Bankruptcy Code, 2016 (Code) cannot be entertained.

Tags : NCLAT NEW DELHI   SECTION 9   CORPORATE DEBTOR  

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