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NCLAT New Delhi: Insolvency Pleas Cannot Be Admitted When Information Utility Records Show a Dispute - (15 Dec 2025)

INSOLVENCY

NCLAT held that the existence of a dispute recorded with an Information Utility mandates rejection of an insolvency plea by an operational creditor, and accordingly set aside the insolvency proceedings against OFB Tech Pvt. Ltd. initiated by the tribunal earlier.

Tags : INSOLVENCY   DISPUTE   INFORMATION UTILITY  

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