Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NCLAT New Delhi: Public Auction Not Required for Sale of Encumbered Assets if Charge Holders Consent - (11 Nov 2025)

INSOLVENCY

NCLAT New Delhi set aside the NCLT order directing independent bidding for Arshiya Limited’s non-core assets during CIRP. The tribunal held that public auction is not mandatory for encumbered asset sales if secured creditors consent, under Regulation 29 of the CIRP Regulations.

Tags : AUCTION   SALE   ASSETS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved