As per the case facts, multiple appeals arose from NCLAT judgments concerning a Corporate Insolvency Resolution Process and the approval of a combination between two major glass packaging companies, with ... concerns about market share and competition. An opposing party also submitted a Resolution Plan. Issues included the necessity and timing of Competition Commission of India (CCI) approval before Resolution Plan approval, and procedural compliance under the Competition Act. The appeal to the Supreme Court challenged the NCLAT's decisions. The central legal question revolved around the interpretation of the proviso to Section 31(4) of the IBC concerning the mandatory nature and timing of CCI approval for resolution plans involving combinations, especially regarding potential appreciable adverse effects on competition and procedural compliance under the Competition Act. Finally, the Supreme Court noted that the judges did not reach a unified conclusion, with one concurring opinion and another presenting a differing view. These disagreements were seen as contributing to the development of legal principles in insolvency and competition law. The judgment detailed the points of divergence, particularly concerning IBC Section 31(4) interpretation, CCI oversight, and Competition Act procedural compliance.