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NCLAT: Pre-COVID Defaults do not Exempt Debtors From Insolvency Proceedings - (10 Nov 2025)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) New Delhi upheld the initiation of CIRP against Majestic Hotels Ltd., holding that defaults before the COVID-19 suspension are not protected under Section 10A of the Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : INSOLVENCY AND BANKRUPTCY CODE   COVID-19   SUSPENSION  

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