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NCLAT: Can’t Entertain Petition u/s 7 on Basis of Guarantee Invoked During Prohibited Period - (09 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 cannot be maintained if guarantee is invoked during the period prohibited under Section 10A of IBC.

Tags : NCLAT NEW DELHI   GUARANTEE   PROHIBITED PERIOD  

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