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NCLAT: Cannot Consider Interest Free Maintenance Fee Deposited by Allottees as Financial Debt - (03 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that the payment of interest free maintenance fee to be made by allottees to the corporate debtor under the Conveyance Deed cannot be considered as financial debt under section 5(8) of the Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : NCLAT NEW DELHI   MAINTENANCE FEE   FINANCIAL DEBT  

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