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NCLAT: Can’t Set Aside Liquidation Order u/s 33 IBC When 3rd Party has Taken Possession of Property - (04 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that liquidation order passed under Section 33(2) of the Insolvency and Bankruptcy Code, 2016 cannot be set aside once the Successful Auction Purchaser has taken possession of the corporate debtor's property after sale conducted by liquidator.

Tags : NCLAT NEW DELHI   LIQUIDATION ORDER   POSSESSION OF PROPERTY  

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