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NCLAT: Can’t Admit Application u/s 9 of IBC When Debt is Discharged after Receipt of Demand Notice - (21 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that application under Section 9 of the Insolvency and Bankruptcy Code, 2016 cannot be admitted if the corporate debtor discharges the debt in question after the issuance of demand notice under Section 8 of IBC.

Tags : NCLAT NEW DELHI   SECTION 9   CORPORATE DEBTOR  

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