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NCLAT Dismisses Appeal by Byju’s Against Aakash Educational Services Limited - (11 Jun 2025)

INSOLVENCY

NCLAT Chennai bench has dismissed an appeal filed by Byju’s against Aakash Educational Services Limited and others and held that the impugned order was passed with the consent of the parties and no interference was required.

Tags : NCLAT CHENNAI   AAKASH EDUCATIONAL SERVICES   IMPUGNED ORDER  

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