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NCLAT: Cannot Consider Serving Demand Notice to Personal Guarantor as Invocation of Guarantee - (03 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that notice under Rule 7 of Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019 served to personal guarantor cannot be considered as 'Invocation of Guarantee'.

Tags : NCLAT NEW DELHI   DEMAND NOTICE   PERSONAL GUARANTOR  

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