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NCLAT: Can’t Question Consideration and Subsequent Rejection of RP by CoC Submitted after Due Date - (19 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that there cannot be any questioning of the consideration and subsequent rejection of a Resolution Plan (RP) by the Committee of Creditors (CoC) submitted after the due date.

Tags : NCLAT NEW DELHI   CONSIDERATION   SUBSEQUENT REJECTION  

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