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NCLAT: Adjudica. Authority Can’t Ignore Sufficient Material to Show Dispute u/s 9(5)(ii)(d) of IBC - (30 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that if there is sufficient material to show existence of a dispute under Section 9(5)(ii)(d) of the Insolvency and Bankruptcy Code, 2016 then it cannot be ignored by the Adjudicating Authority.

Tags : NCLAT NEW DELHI   SUFFICIENT MATERIAL   ADJUDICATING AUTHORITY  

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