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Supreme Court: NCLAT Cannot Condone Appeal Filed beyond 45 Days - (08 May 2025)

INSOLVENCY

Supreme Court has held that under Section 61(2) of Insolvency and Bankruptcy Code, 2016 the National Company Law Appellate Tribunal (NCLAT) does not have any power to condone delays in filing appeals beyond the prescribed limit of 45 days.

Tags : SUPREME COURT   SECTION 61(2)   NCLAT  

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