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NCLAT: IBC Auctions are Not Ordinary Contracts, and Market Volatility Does not Excuse Bid Defaults - (03 Dec 2025)

INSOLVENCY

NCLAT at New Delhi held that a successful bidder in a liquidation e-auction cannot evade payment obligations by citing market fluctuations or unrelated delays, emphasizing acceptance of statutory terms, and set aside the NCLT Kolkata order directing refund of the Rs 2 crore earnest money deposit.

Tags : AUCTIONS   MARKET VOLATILITY   BID  

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