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NCLT Kochi: Sec 7 Insolvency Cannot be Filed Against Guarantor Without First Enforcing the Guarantee - (25 Nov 2025)

INSOLVENCY

NCLT Kochi held that a financial creditor cannot directly initiate Section 7 insolvency proceedings against a corporate guarantor without first enforcing the guarantee under the contract and pursuing action against the principal borrower, ensuring proper procedural compliance.

Tags : INSOLVENCY   GUARANTOR   GUARANTEE  

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