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NCLAT Dismisses Appeal by a Contractor against DLF - (06 May 2025)

INSOLVENCY

NCLAT New Delhi bench has dismissed an appeal filed by a contractor against DLF u/s 61 of IBC, 2016 claiming a debt and stated that multiple exchanges between corporate debtor and operational creditor prior to the issuance of the demand notice demonstrate the existence of a pre-existing dispute.

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   OPERATIONAL CREDITOR  

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