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NCLAT: In absence of privity of contract, application u/s 9 of IBC not maintainable - (28 Mar 2025)

INSOLVENCY

The National Company Law Appellate Tribunal (NCLAT) has observed that where there is no privity of contract or any sort of Debtor-Creditor relationship between the Applicant and CD, the application filed under Section 9 of the Insolvency and Bankruptcy Code, 2016 is not maintainable.

Tags : PRIVITY OF CONTRACT   MAINTAINABILITY OF APPLICATION   DEBTOR-CREDITOR RELATIONSHIP   THE INSOLVENCY AND BANKRUPTCY CODE   2016  

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