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SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs - (08 Sep 2026)

INSOLVENCY

Supreme Court held that time extension charges imposed on an insolvent developer cannot be recovered as CIRP costs from homebuyers, ruling that buyers and the new developer cannot be burdened with liabilities arising from the original developer’s default.

Tags : INSOLVENT DEVELOPERS; HOMEBUYERS; PENALTIES  

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