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NCLAT: Plea under IBC Section 7 Can't Be Restored After Corporate Debtor Pays Principal & Interest - (15 Sep 2025)

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NCLAT held that once the corporate debtor pays the principal and interest under NCLT’s order in an IBC Section 7 case, the financial creditor cannot seek restoration of the plea just because interest on the full principal wasn’t paid. NCLT erred in restoring the application on this basis.

Tags : CORPORATE DEBTOR   PRINCIPAL   INTEREST   FINANCIAL CREDITOR  

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