NCLAT, Delhi: Fresh Resolution Plan Cannot be Considered by Committee of Creditors - (25 Apr 2022)
INSOLVENCY
National Company Law Appellate Tribunal (NCLAT), Delhi has held that a fresh resolution plan cannot be considered by a Committee of Creditors (COC) once it has already approved a resolution plan.
Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL FRESH RESOLUTION PLAN
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