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NCLAT, Delhi: After Adoption Of Swiss Challenge Method, RA Not Allowed To Submit Revised Plan - (27 Jan 2023)

INSOLVENCY

National Company Law Appellate Tribunal while adjudicating an appeal filed in Jindal Stainless Ltd. v Mr. Shailendra Ajmera & Anr., has observed that after adoption of Swiss Challenge Method to find out the best plan, one Resolution Applicant cannot be allowed to submit a revised plan.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   RESOLUTION   ADOPTION  

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