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NCLAT: Can’t Terminate Lease Hold Rights in Favor of CD During Moratorium Period - (24 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that there cannot be a termination of lease hold rights in favour of Corporate Debtor during the moratorium period under Section 14 of the Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT NEW DELHI   LEASE HOLD RIGHTS   SECTION 14  

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