Micro, Small and Medium Enterprises Development Act, 2006 (MSMED Act) — Section 18(2) — Conciliation proceedings — Referring time-barred claims — Time-barred claims can be referred to conciliation as the expiry of the limitation period does not extinguish the right to recover the amount, and a settlement agreement reached through conciliation is akin to a contract for repayment of a time-barred debt, recognized under Section 25(3) of the Contract Act
2025 INSC 864 SUPREME COURT OF INDIA DIVISION BENCH M/S SONALI POWER EQUIPMENTS PVT. LTD. Vs. CHAIRMAN, MAHARASHTRA STATE ELECTRICITY BOARD, MUMBAI AND OTHERS ( Before : Pamidighantam Sri Narasimha…