SC: Terminated Contract is Not a Corporate Debtor’s Asset and a Moratorium Cannot Revive it - (01 Dec 2025)
INSOLVENCY
Supreme Court held that a lawfully terminated contract before the start of insolvency proceedings cannot be considered an asset of the corporate debtor and therefore does not receive the protection of the moratorium under Section 14 of the Insolvency and Bankruptcy Code.
Tags : CONTRACT CORPORATE DEBTOR ASSET
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