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Calcutta HC: Compromise Scheme Under Companies Act Overrides SARFAESI - (01 Aug 2025)

BANKING

Calcutta High Court ruled that once a scheme of compromise or arrangement is sanctioned by a company court, it cannot be frustrated by invoking the SARFAESI Act. The judgment reinforces the binding nature of judicially approved corporate restructurings.

Tags : COMPANIES ACT   SARFAESI ACT   COMPROMISE SCHEME   CREDITOR RIGHTS   CORPORATE RESTRUCTURING  

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