Bombay HC: No Statutory Authority Can Raise Fresh Claim After Resolution Plan Approved - (24 Jan 2022)
INSOLVENCY
Bombay High Court has ruled that no statutory authority, including the Income Tax authorities, can raise a fresh claim against a Corporate Debtor after the Resolution Plan was finalized and approved, observing that entertaining undecided claims after the Resolution Plan was submitted, would lead to uncertainty about the amount payable by the prospective Resolution Applicant who would've successfully taken over the business of the Corporate Debtor.
Tags : BOMBAY HIGH COURT FRESH CLAIM AFTER RESOLUTION PLAN APPROVED
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