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NCLAT Sets Aside Insolvency, Imposes ?10L Costs Following Recusal over Attempt to Influence Member - (24 Mar 2026)

INSOLVENCY

NCLAT set aside insolvency proceedings after a tribunal member recused, citing an alleged attempt to influence the outcome via a retired High Court judge. The tribunal also imposed costs of ?10 lakh in connection with the matter.

Tags : INSOLVENCY   INFLUENCE   ATTEMPT  

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