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NCLAT: Personal Guarantors Involved In NCLT Proceedings Can Appeal Against Insolvency Admission - (17 Dec 2025)

INSOLVENCY

NCLAT, New Delhi, held that a personal guarantor allowed to participate in NCLT proceedings qualifies as an “aggrieved person” and is entitled to file an appeal under the Insolvency and Bankruptcy Code against the admission of insolvency proceedings.

Tags : PERSONAL GUARANTORS   INSOLVENCY   APPEAL  

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