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An appeal by the respondent challenging the validity of the National Company Law's order for the application to withdraw from the Corporate Insolvency Resolution Process (CIRP) which was denied by
...Tribunal, Ahmedabad Bench in Ahmedabad due to rejecting an I.A arising out of a C.P.
Bench
Applied Acts & Sections
Section 5
–The Insolvency and Bankruptcy Code, 2016
Section 7
–The Insolvency and Bankruptcy Code, 2016
Section 9
–The Insolvency and Bankruptcy Code, 2016
Section 10
–The Insolvency and Bankruptcy Code, 2016
Section 12A
–The Insolvency and Bankruptcy Code, 2016
Section 14
–The Insolvency and Bankruptcy Code, 2016
Section 15
–The Insolvency and Bankruptcy Code, 2016
Section 17
–The Insolvency and Bankruptcy Code, 2016
Section 18
–The Insolvency and Bankruptcy Code, 2016
Section 21
–The Insolvency and Bankruptcy Code, 2016
Section 24
–The Insolvency and Bankruptcy Code, 2016
Section 25
–The Insolvency and Bankruptcy Code, 2016
Section 29
–The Insolvency and Bankruptcy Code, 2016
Section 30
–The Insolvency and Bankruptcy Code, 2016
Section 64
–The Insolvency and Bankruptcy Code, 2016
Section 66
–The Insolvency and Bankruptcy Code, 2016
Section 196
–The Insolvency and Bankruptcy Code, 2016
Section 208
–The Insolvency and Bankruptcy Code, 2016
Legal Notes
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