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Supreme Court: Set-Off Can be Used as Defence Despite Bar on Future Claims in Resolution Plan - (23 Mar 2026)

INSOLVENCY

Supreme Court held that claims excluded from an approved IBC resolution plan are extinguished, but a limited plea of set-off may still be raised as a defence in arbitration, as long as it is not used to seek any affirmative recovery.

Tags : SET-OFF   BAR   RESOLUTION PLAN  

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