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NCLAT: Single WhatsApp Message Sent Long Ago Can't Become Foundation to Reject Petition U/S 9 of IBC - (07 Jul 2025)

INSOLVENCY

National Company Law Appellate Tribunal has held that a single WhatsApp message sent long ago, without any reference to any specific invoice or the amount that has been questioned in the message, cannot be a ground to reject the petition under Section 9 of the Insolvency and Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   INSOLVENCY AND BANKRUPTCY CODE   2016   SECTION 9  

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