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SC: DISSENTING SECURED CREDITOR CANNOT CHALLENGE APPROVED RESOLUTION PLAN - (14 Jun 2021)

Insolvency

Supreme Court has held that a dissenting secured creditor cannot challenge a resolution plan approved under the Insolvency and Bankruptcy Code, 2016 (IBC) with an argument that higher amount should have been paid to it on the basis of the security interest held by it over the corporate debtor.

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