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Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers - (14 Sep 2026)

INSOLVENCY

NCLAT held that a resolution plan under the IBC does not automatically lapse upon the death of the resolution applicant before approval. The plan may still be examined and, in appropriate cases, carried forward by the deceased applicant’s legal heirs.

Tags : RESOLUTION PLAN; LAPSE; DEATH  

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