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NCLAT: To Reject Application u/s 9 of IBC Reflection of Genuine Pre Existing Dispute Sufficient - (24 Mar 2025)

INSOLVENCY

NCLAT New Delhi Bench has held that for rejection of an application under Section 9 of the Insolvency and Bankruptcy Code, 2016 (IBC), reflection of a pre-existing dispute regarding the claim between the parties is sufficient.

Tags : NCLAT NEW DELHI   PRE EXISTING DISPUTE   SECTION 9  

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