NCLT Amravati: Adjudicating Authority Can't Decide Corporate Debtor’s MSME Interest Liability - (10 Sep 2025)
COMPANY
NCLT Amravati bench ruled that the Adjudicating Authority is not the proper forum to decide a Corporate Debtor’s liability to pay interest under the MSME Act or Interest Act, emphasizing that such matters fall outside its jurisdiction and should be addressed in appropriate forums.
Tags : NCLT CORPORATE DEBTOR MSME
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