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NCLAT Chennai: Guarantors Cannot Deny Demand Notice After Admitting its Receipt - (27 Oct 2025)

INSOLVENCY

NCLAT Chennai Bench has set aside NCLT Amravati order and restored SBI’s insolvency petition against the personal guarantors of M/s Seven Hills Health Care Pvt. Ltd. It concluded that under IBC S.95(4) & 2019 Rules, issuing demand notice is mandatory and substantive before initiating insolvency.

Tags : INSOLVENCY   GUARANTORS   DEMAND NOTICE  

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