Set-off in Corporate Insolvency Resolution Process
Case BriefsSupreme Court

“If a Resolution Professional proceeds in terms of Section 25 of the IBC and secures the assets from the creditors, the creditors would not be entitled to claim set-off during the course of the Corporate Insolvency Resolution Process.”

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: A Division  Bench of Manmohan and Manmeet Pritam Singh Arora JJ. disposed the petition and directed the respondents to

Case BriefsHigh Courts

Jharkhand High Court: A Single Judge Bench of Shree Chandrashekhar, J., partly allowed a writ petition filed against an order passed by