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NCLAT: Expecting SRA to Accept Belated Claims would tantamount to subjecting SRA to Uncertainty - (10 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench while dismissing appeals filed after an inordinate delay under Section 61 of IBC, 2016, has observed that to expect belated claims to be accepted by the Successful Resolution Applicant(SRA) would tantamount to subjecting the SRA to the uncertainty of undecided claims.

Tags : NCLAT NEW DELHI   BELATED CLAIMS   SUCCESSFUL RESOLUTION APPLICANT  

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