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NCLAT Delhi: Advance under Land-Development MoU is not Financial Debt and Cannot Trigger CIRP - (24 Nov 2025)

INSOLVENCY

NCLAT held that advances paid under a 2013 land-development MoU for land in Noida do not constitute financial debt under the IBC, upholding the dismissal of insolvency applications filed by Airwil JKM and JKM Infrastructure against Cadillac Infotech.

Tags : FINANCIAL DEBT   INSOLVENCY   ADVANCE  

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