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NCLT Mumbai: CIRP Claims Cannot Invoke the 12-Year Limitation Period For Enforcing Mortgage Rights - (09 Jan 2026)

INSOLVENCY

NCLT Mumbai has held that secured creditors cannot rely on the 12-year limitation period applicable to enforcement of mortgage rights while filing claims in a corporate insolvency resolution process, clarifying that insolvency claims are governed by a three-year limitation period.

Tags : CLAIMS   LIMITATION PERIOD   MORTGAGE RIGHTS  

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