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NCLAT: Bank in Whose Favor Mortgage Rights Were Created Over Property of CD Can’t Seek Exclusion - (14 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that a bank cannot seek exclusion of a property of the Corporate Debtor from the Resolution Plan where mortgage rights were created in the property in favour of the bank.

Tags : NCLAT NEW DELHI   RESOLUTION PLAN   MORTGAGE RIGHTS  

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