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Supreme Court: Successful Resolution Applicant Cannot Negotiate Further After CoC Approval - (29 May 2026)

INSOLVENCY

Supreme Court reaffirmed that under the Insolvency and Bankruptcy Code, 2016, once a resolution plan is approved by the Committee of Creditors, a Successful Resolution Applicant cannot later resile or object to its terms, including conditions already discussed and accepted in CoC meetings.

Tags : INSOLVENCY AND BANKRUPTCY CODE; COMMITTEE OF CREDITORS; RESOLUTION PLAN  

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