NCLT Kolkata: Costs for Compromise or Arrangement Scheme not Part of Liquidation Expenses - (11 Dec 2025)
INSOLVENCY
NCLT Kolkata clarified that expenses a liquidator incurs while exploring a compromise or arrangement for a corporate debtor cannot be treated as liquidation costs or reimbursed. It emphasized that Liquidation Regulations distinguish between “liquidation costs” and the liquidator’s “fee.”
Tags : COMPROMISE LIQUIDATION EXPENSES ARRANGEMENT SCHEME
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