NCLAT: Unenforced Equitable Mortgage is Corporate Debtor’s Asset, Not to Be Treated as Margin Money - (31 Oct 2025)
INSOLVENCY
NCLAT set aside the NCLT Mumbai order directing 5% of Frost International Ltd’s FLCs, LCs, and BGs be excluded from its assets and treated as margin money for Bank of India, ruling that an unenforced equitable mortgage remains the corporate debtor’s asset and cannot be treated as margin money.
Tags : MORTGAGE CORPORATE DEBTOR ASSET
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