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NCLAT: Resolution Plan of Corporate Debtor to be Proceeded Strictly - (10 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench while dismissing an appeal filed by the suspended directors of the Supertech Township Projects Ltd, has stated that resolution plan of the corporate debtor must proceed strictly as per the Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT NEW DELHI   RESOLUTION PLAN   CORPORATE DEBTOR  

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