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SC: Where Judgment Pronounced in Open Court, Limitation Period Starts Running from that Very Day - (07 Apr 2025)

INSOLVENCY

SC has observed that the incident which triggers limitation period to commence under IBC is the date of pronouncement of order and in case of non-pronouncement of order when hearing concludes. However, where judgment was pronounced in open Court, limitation period starts running from that very day.

Tags : SUPREME COURT   LIMITATION PERIOD   OPEN COURT  

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