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Supreme Court Issues Directions to CoC in Builder Insolvency Cases To Protect Homebuyers’ Interests - (16 Jan 2026)

INSOLVENCY

SC issued directions on the functioning of the Committee of Creditors under the IBC, stressing that while its commercial wisdom is paramount, it must be exercised responsibly, transparently and with due application of mind, especially in real estate insolvencies affecting homebuyers.

Tags : DIRECTIONS   COMMITTEE OF CREDITORS   INSOLVENCY  

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