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SC: Closer Examination of RP’s Feasibility if Plan Envisages Use of Asset Owned By Statutory Body - (15 Feb 2024)

INSOLVENCY

SC while observing that normally resolution plan’s feasibility is best decided by the commercial wisdom of Committee of Creditors, has held that when Resolution Plan (RP) envisions the use of asset/land owned by a statutory body then there has to be a closer examination of the plan's feasibility.

Tags : SUPREME COURT   RESOLUTION PLAN   COMMITTEE OF CREDITORS  

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