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NCLAT: Can’t Consider Allottee Financial Creditor When Allotted Unit Cancelled at their Request - (21 Mar 2025)

INSOLVENCY

NCLAT New Delhi has held that there cannot be a consideration of an allottee of a unit as a financial creditor if the allotted unit has been cancelled at their request.

Tags : NCLAT NEW DELHI   FINANCIAL CREDITOR   ALLOTTED UNIT  

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