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NCLT Reiterates That an Auction Purchaser is Not Liable For a Corporate Debtor’s Electricity Dues - (15 Dec 2025)

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NCLT Chandigarh directed the Himachal Pradesh State Electricity Board to restore electricity to a property bought in liquidation, ruling that the auction purchaser cannot be held liable for the corporate debtor’s pre-auction electricity dues, clarifying entitlement to a fresh connection.

Tags : AUCTION   CORPORATE DEBTOR   ELECTRICITY DUES  

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