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NCLT Mumbai: Bank Cannot Retain OTS Earnest Money After Accepting a Resolution Plan - (08 Dec 2025)

INSOLVENCY

NCLT Mumbai held that once a bank receives full consideration under an approved resolution plan and issues a No-Dues Certificate, it cannot subsequently assert any claim over additional funds or assets of the Corporate Debtor.

Tags : MONEY   RESOLUTION PLAN   CORPORATE DEBTOR  

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