NCLT
Case BriefsTribunals/Commissions/Regulatory Bodies

That various stakeholders are to be considered by the Resolution Professional under the relevant provisions of IBC andin accordance with law, and the same should be placed before the CoC for approval. Thus, the resolution plan was sent back for approval by the Committee of Creditors.

Case BriefsHigh Courts

Allahabad High Court: Coming down heavily on the State Government for not paying the GPF (General Pension Fund) amount for more than