Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

NCLAT: One Lone Homebuyer Cannot Challenge Approval of Resolution Plan - (24 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that one lone homebuyer cannot challenge the approval of Resolution Plan and has to go with the majority decision of the homebuyers.

Tags : NCLAT NEW DELHI   ONE LONE HOMEBUYER   RESOLUTION PLAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved