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NCLAT: In Absence of Express Agreement between Parties Authority Can’t Assume Appl. of Interest - (21 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that unless there is a specific contract between the parties the Adjudicating Authority cannot presume the applicability of interest on the principal amount while deciding an application under Section 9 of the Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT NEW DELHI   EXPRESS AGREEMENT   ADJUDICATING AUTHORITY  

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