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Supreme Court: No IBC Provision that Resolution Plan Should Match Liquidation Value - (28 Jan 2020)

INSOLVENCY

Supreme Court has held that there is no requirement under the Insolvency and Bankruptcy Code (IBC), 2016 that the resolution plan should match the liquidation value of the corporate debtor. The Court has further observed that the exit route prescribed in Section 12-A of the Code is not applicable to a Resolution Applicant. The procedure envisaged in the said provision only applies to applicants invoking Sections 7, 9 and 10 of the Code.

Tags : SUPREME COURT   RESOLUTION PLAN NOT TO MATCH LIQUIDATION VALUE  

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