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NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another - (11 Sep 2026)

INSOLVENCY

NCLAT held that the NCLT President has the authority to transfer cases between benches across territorial jurisdictions. It ruled that such transfers are permissible when required under the Insolvency and Bankruptcy Code.

Tags : BENCH; TERRITORIAL JURISDICTION; INSOLVENCY AND BANKRUPTCY CODE  

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