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Supreme Court: IBC Moratorium Doesn't Shield Promoters, Directors From Consumer Complaints - (28 Jul 2026)

INSOLVENCY

SC held that a moratorium under the Insolvency and Bankruptcy Code, 2016, against a residential project developer does not bar consumer complaints against its promoters or directors, and such complaints cannot be rejected solely because insolvency proceedings are pending against the company.

Tags : INSOLVENCY AND BANKRUPTCY CODE; PROMOTERS; CONSUMER COMPLAINTS  

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