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NCLAT: Court Must Adopt Lenient Approach While Condoning Delay in Refiling - (09 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that the court must adopt a lenient approach while condoning the delay in refiling an appeal. However, sufficient cause must still be shown before such application can be allowed.

Tags : NCLAT NEW DELHI   LENIENT APPROACH   CONDONING DELAY  

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