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NCLAT: If Resolution Applicant’s Plan Rejected by CoC, RA Can Participate in Fresh Invitation - (06 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that if CoC disapproves resolution plan including revised plan submitted by the resolution applicant, the same resolution applicant can submit a fresh plan in a freshly issued invitation to expression of interest.

Tags : NCLAT NEW DELHI   RESOLUTION APPLICANT   FRESHLY ISSUED INVITATION  

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