NCLAT: Restoration Application Can't Be Dismissed if Filed Within 30 Days of Dismissal of OA - (07 Jul 2025)
INSOLVENCY
The National Company Law Appellate Tribunal (NCLAT) has held that a restoration application under Rule 48(2) of the National Company Law Tribunal Rules, 2016, filed within 30 days from the date of dismissal of the original petition, cannot be dismissed if sufficient cause is made out for default.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL NATIONAL COMPANY LAW TRIBUNAL RULES 2016 RESTORATION APPLICATION
Share : 
|