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NCLAT: Can’t Preclude Financial Creditors from Filing Applic. in Case of Settlement Agreement Breach - (07 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that merely because financial creditors have entered into a settlement agreement with the corporate debtor that was subsequently breached, they cannot be precluded from filing an application under Section 7 of the Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT NEW DELHI   SETTLEMENT AGREEMENT   IBC  

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