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NCLAT: In Absence of Contractual Clause Interest for Delayed Payments Can’t Form Part of OD - (12 May 2025)

INSOLVENCY

NCLAT New Delhi bench has held that interest on the unilateral invoices for the delayed payment cannot form part of the operational debt in absence of any contractual clause.

Tags : NCLAT NEW DELHI   CONTRACTUAL CLAUSE   DELAYED PAYMENTS  

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