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NCLAT: Must Admit Application u/s 7 When CD’s OTS Proposal is Rejected - (27 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 must be admitted when a One-Time Settlement (OTS) proposal submitted by the corporate debtor is rejected by the financial creditor and the debt remains unpaid.

Tags : NCLAT NEW DELHI   APPLICATION   OTS PROPOSAL  

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