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NCLAT: Can’t Automatically Change Date of Default Pleaded U/S 7 of IBC on Basis of Arbitral Award - (21 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that there cannot be change in the date of default mentioned in Part IV of the application under Section 7 of the Insolvency and Bankruptcy Code, 2016 merely because arbitral award was passed subsequent to the filing of the application.

Tags : NCLAT NEW DELHI   DATE OF DEFAULT   ARBITRAL AWARD  

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