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NCLAT: Corporate Debtor’s Guarantor Liability Unchanged Despite Internal Adjustments Among Creditors - (15 Sep 2025)

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NCLAT ruled that internal adjustments like merger or demerger among financial creditors don’t affect the corporate debtor’s guarantor liability. The liability stands as long as the Guarantee Deed’s terms remain unchanged, ensuring the debtor’s responsibility is intact despite creditor restructuring.

Tags : CORPORATE DEBTOR   GUARANTOR LIABILITY   INTERNAL ADJUSTMENTS  

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