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SC: No Modifications are Permissible Once Resolution Plan is Approved - (24 Mar 2023)

INSOLVENCY

Supreme Court has held that once Resolution Plan (RP) stands approved, no modifications are permissible; it is either to be approved or disapproved, but any modification after approval of RP by CoC is not open for judicial review unless it is found to be not in conformity with mandate of IBC Code.

Tags : SUPREME COURT   RESOLUTION PLAN   APPROVED   MODIFICATION  

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