This appeal arises under Section 62 of the Insolvency and Bankruptcy Code1, against a judgment the dated 4 January 2021 of the National Company Law Appellate Tribunal2. Reliance In fratel ... Limited3 is the corporate debtor. The appellants are operational creditors. By its order dated 3 December 2020, the National Company Law Tribunal, Mumbai4, approved the resolution plan formulated in the course of the insolvency resolution process5 of the Corporate Debtor. The NCLAT has upheld the order.