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Supreme Court: Single Insolvency Petition Maintainable Against Linked Corporate Entities - (03 Feb 2026)

INSOLVENCY

In a relief to homebuyers, the Supreme Court held that a single insolvency petition under Section 7 of the Insolvency and Bankruptcy Code is maintainable against multiple corporate entities involved in a real estate project if they are intrinsically linked in its execution and marketing.

Tags : INSOLVENCY AND BANKRUPTCY CODE   CORPORATE ENTITIES   PETITION  

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