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SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances - (27 Oct 2026)

INSOLVENCY

Supreme Court held that a Committee of Creditors (CoC) cannot withdraw approval of a resolution plan after it is submitted to the National Company Law Tribunal (NCLT) merely because the corporate debtor’s financial position improves during the intervening period.

Tags : COMMITTEE OF CREDITORS; CORPORATE DEBTOR; NATIONAL COMPANY LAW TRIBUNAL  

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