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Supreme Court: Mere Pendency of Restructuring Arrangements Cannot Stall the CIRP under IBC - (25 Feb 2026)

INSOLVENCY

Supreme Court held that the mere existence of a restructuring arrangement for a debt-laden corporate debtor does not bar initiation of CIRP under the IBC, and set aside the National Company Law Appellate Tribunal order that had rejected a Section 7 application on this ground.

Tags : RESTRUCTURING ARRANGEMENTS   CORPORATE DEBTOR   PENDENCY  

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