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NCLAT: Can’t Question Order Approving RP When Application Seeking Approval Filed within Time - (03 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that when an order approving the Resolution Plan (RP) is passed by the Adjudicating Authority after expiry of 330 days but the application seeking approval was filed within the stipulated time period, it cannot be said the plan was approved after the CIRP period.

Tags : NCLAT NEW DELHI   RESOLUTION PLAN   ADJUDICATING AUTHORITY  

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