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NCLAT: No Requirement of Opportunity of Being Heard at Stage of Report Submission u/s 99 of IBC - (10 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that there is no requirement of the opportunity of being heard at the stage when a report under Section 99 of the Insolvency and Bankruptcy Code, 2016 is submitted as the role of the Resolution Professional at this stage is only recommendatory and not adjudicatory.

Tags : NCLAT NEW DELHI   SECTION 99   RECOMMENDATORY  

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