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NCLAT: Debt Can be Proved Through Any Documentary Evidence, No Written Contract Needed. - (18 Sep 2025)

INSOLVENCY

NCLAT New Delhi bench held that a written contract is not necessary to prove the existence of a legally payable debt. Documentary evidence under Regulation 8(2) of the CIRP Regulations is enough to file an insolvency application.

Tags : DEBT   DOCUMENTARY EVIDENCE   CONTRACT  

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