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NCLAT: CoC Can’t Consider Other Plan Once RP is Approved by CoC & Submitted to Authority - (13 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that Committee of Creditors (CoC) cannot consider any other plan once it has approved the Resolution Plan (RP) and submitted it to Adjudicating Authority for approval.

Tags : NCLAT NEW DELHI   RESOLUTION PLAN   ADJUDICATING AUTHORITY  

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