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Supreme Court: IBC Mechanism Cannot Replace Decree Execution or Recovery Proceedings - (24 Apr 2026)

INSOLVENCY

Supreme Court reiterated that the Corporate Insolvency Resolution Process cannot be used to execute a money decree, particularly against a solvent, operational company, while hearing an appeal by the corporate debtor challenging the NCLAT’s decision admitting CIRP.

Tags : CORPORATE INSOLVENCY RESOLUTION PROCESS; RECOVERY PROCEEDINGS; DECREE EXECUTION  

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