NON­REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(S).1706 OF 2023

SREI MULTIPLE ASSET INVESTMENT 

TRUST VISION INDIA FUND ….APPELLANT(S)

                 VERSUS

DECCAN CHRONICLE MARKETEERS 

& OTHERS ….RESPONDENT(S)

WITH

CIVIL APPEAL NO(S).8323 OF 2022

AND

CIVIL APPEAL NO(S).8132 OF 2022

J U D G M E N T

Rastogi, J.

CIVIL APPEAL NO(S).1706 OF 2023

1.The instant appeal has been filed by the successful resolution

applicant   (for   short   “SRA”)   of   the   Corporate   Debtor   (Deccan

Chronicle Holdings Ltd.) whose Resolution Plan was approved by

1

81.39%   voting   by   the   Committee   of   Creditors   (CoC)   and

conditionally by the adjudicating authority/National Company Law

Tribunal (for short “NCLT”) by order dated 3

rd

 June, 2019, subject

to the outcome of I.A. No.155 of 2018 and that came to be decided

by the adjudicating authority/NCLT, Hyderabad Bench by order

dated 14

th

  August, 2019 and that became the subject matter of

challenge before the National Company Law Appellate Tribunal(for

short “NCLAT”) at the instance of the Corporate Debtor wherein it

was   stated   that   what   has   been   observed   by   the   adjudicating

authority while disposing of I.A. No.155 of 2018 under its order

dated 14

th

 August, 2019, will amount to a modification/alternation

of the approved Resolution Plan by the CoC which is impermissible

in law.

2.The   brief   facts   culled   out   from   the   record   are   that   the

appellant   is   the   successful   resolution   applicant   (SRA)   of   the

Corporate Debtor – Deccan Chronicle Holdings Ltd. (DCHL), whose

Resolution Plan was approved by the CoC of the Corporate Debtor

with 81.39% voting share which was conditionally approved by the

adjudicating authority (NCLT) by order dated 3

rd

 June, 2019.  

2

3.It has come on record that the Corporate Debtor/DCHL was

incorporated   on   16

th

  December,   2002   under   Certificate   of

Incorporation issued by the Registrar of Companies, Hyderabad and

has been into the business of printing, publication and sale of daily

newspapers under the trade names, “Deccan Chronicle” (English)

and   “Andhra   Bhoomi”   (Telugu)   (hereinafter   referred   to   as   the

“trademarks”).

4.The Corporate Insolvency Resolution Process (for short “CIRP”)

was initiated under the Insolvency and Bankruptcy Code, 2016 (for

short “IBC”) against DCHL by Canara Bank (Financial Creditor)

before the adjudicating authority (NCLT).   The petition filed by

Canara Bank was admitted on 5

th

 July, 2017 and the adjudicating

authority imposed Moratorium under Section 14 of the IBC staying

pending proceedings in all Courts against DCHL.  

5.The Moratorium was extended for a further period of 90 days

vide order of adjudicating authority dated 10

th

 November, 2018.   

6.The   CIRP   period   of   the   Corporate   Debtor   ended   on   15

th

February, 2019.   Pursuant to initiation of Resolution Process, the

Interim Resolution Professional (IRP) issued a public announcement

3

and invited claims from the creditors of the Corporate Debtor.  On

receiving the claims, the IRP collated the same and constituted a

Committee of Creditors (CoC).

7.That the Expression of Interest (EoI) was published in the All­

India edition of Business Standard dated 8

th

 February, 2018 for a

widespread coverage with the last date for receipt of the EoIs being

15

th

 February, 2018 (6.00 p.m.) which was later extended upto 17

th

April, 2018 and after various rounds of meetings of the CoC, the

Resolution Plan submitted by the appellant (SRA) was deliberated

upon in the 20

th

 meeting of the CoC held on 10

th

 December, 2018

and finally the Resolution Plan of the appellant was approved by the

CoC with 81.39% of voting rights.  

8.On 11

th

 December, 2018, as per the provisions of Section 30(4)

of   the   IBC   read   with   Regulation   39   of   the   Insolvency   and

Bankruptcy   Board   of   India   (Insolvency   Resolution   Process   for

Corporate Persons) Regulations, 2016, the Resolution Plan of the

appellant   was   found   to   be   in   compliance   with   the   mandatory

provisions of Section 30(2) of the IBC and the relevant Regulations,

and it was later approved by the adjudicating authority by an order

4

dated 3

rd

 June, 2019 and the same became binding on Corporate

Debtor,   its   employees,   members,   creditors   and   all   stakeholders

involved in the Resolution Plan, but as regards the brand name of

the Corporate Debtor, application I.A. No.155 of 2018 was pending

seeking a declaration by the Corporate Debtor that it is the owner of

the trademarks (“Deccan Chronicle” and “Andhra Bhoomi”) and the

said trademarks be treated as part of the assets of the Corporate

Debtor.

9.After the Resolution Plan stood approved by the adjudicating

authority under order dated 3

rd

 June, 2019 subject to condition in

reference to the rights over the brand name/trademarks of the

Corporate   Debtor,   the   adjudicating   authority   later   decided   the

application I.A. No.155 of 2018 with a direction that the Resolution

Professional has established that it is the Corporate Debtor/DCHL

who   has   an   exclusive   right   to   use   the   trademarks   “Deccan

Chronicle” and “Andhra Bhoomi” and also made a declaration that

the trademarks (“Deccan Chronicle” and “Andhra Bhoomi”) belong

to the Corporate Debtor/DCHL under its order dated 14

th

 August,

2019.  

5

10.The order passed in I.A. No.155 of 2018 by the NCLT dated

14

th

  August, 2019 became the subject matter of challenge at the

instance of the first respondent by way of an appeal before the

NCLAT.

11.The NCLAT, after hearing the parties, arrived to a conclusion

that the declaration made by the NCLT holding the ownership rights

of the Corporate Debtor over the trademarks “Deccan Chronicle”

and “Andhra Bhoomi” amount to a modification/alteration of the

approved Resolution Plan by CoC, which is impermissible in law

and held that the order of the adjudicating authority, in fact, has

transgressed its jurisdiction and accordingly set aside the order

dated 14

th

 August, 2019 passed in I.A. No.155 of 2018 under the

order   impugned   dated   2

nd

  September,   2022,   that   became   the

subject   matter   of   challenge   in   appeal   before   this   Court   at   the

instance of the appellant/SRA.   

12.Mr. K.V. Viswanathan, learned senior counsel appearing for

the appellant submits that NCLAT has misinterpreted Clause 4.3

and Clause 11.12 of the Resolution Plan which categorically state

that the appellant  holds unfettered and  exclusive rights  to the

6

trademarks   without   any   financial   implications   and   with   these

unforeseen commercial consequences if it only reserves the right to

use the trademarks, the Resolution Plan is a non­starter. The NCLT

under its order has approved the Resolution Plan by 81.39% of the

voting   of   CoC   and   the   finding   recorded   by   the   NCLAT   that   it

amounts to alteration of the conditions of approved Resolution Plan

is misconceived and needs to be interfered by this Court.  

13.Learned   counsel   further   submits   that   the   NCLAT   has

erroneously recorded in I.A. No.155 of 2018 seeking declaration of

ownership   rights   over   the   trademarks   filed   by   the   Resolution

Professional   on   its   own   accord,   while   ignoring   the   material   on

record.  Learned counsel has tried to take us to certain minutes of

the CoC to justify that what being decided by the adjudicating

authority while disposing of I.A. No.155 of 2018 is nothing but

approving the Resolution Plan, which in no manner tantamount to

alteration/modification of Clause 11.12 of the Plan and this being a

manifest error committed by the NCLAT under the order impugned

needs to be interfered by this Court.   

7

14.Per contra, Mr. P. Chidambaram, learned senior counsel for

the respondents, while supporting the findings returned by the

NCLAT under order impugned submits that the Resolution Plan,

particularly, with reference to the right to trademarks was only

confined to the perpetual exclusive right to use the trademarks,

namely,   “Deccan   Chronicle”   and   “Andhra   Bhoomi”   without   any

financial implications for the purpose of running its business, but

while disposing of I.A. No.155 of 2018 by the adjudicating authority,

it has altered/modified the Resolution Plan already approved, which

was not within its jurisdiction and Section 60(5) or Section 238 of

the Code do not permit the adjudicating authority to decide the

issue in respect to ownership of trademarks and since declaration

of ownership over the trademarks was approved by the adjudicating

authority, it is impermissible in law and such a declaration could be

claimed   by   the   person   aggrieved   under   Section   134   of   the

Trademarks Act, 1999.   Placing reliance on the judgment of this

Court in  Embassy Property Developments Private Limited v.

State of Karnataka and Others

1

, learned counsel submits that

1 (2020) 13 SCC 308

8

the finding returned by the NCLAT under the order impugned is

duly supported by law and needs no interference.

15.We have heard learned counsel for the parties and with their

assistance perused the material available on record.

16.Before we take note of the submissions made by counsel for

the parties, it will be apposite to take note of the Resolution Plan of

Corporate Debtor (Decan Chronicle Holdings Ltd. or DCHL) dated

11

th

  December,   2018   and   Clauses   4   (brands   of   the   Corporate

Debtor) and 11.12, in particular with which we are concerned in the

instant proceedings, as extracted hereinbelow:­

“4. BRANDS OF THE CORPORATE DEBTOR

4.1   The   Corporate   Debtor   as   of   now   use   the   following

brands/trademarks for running its business:

a. DECCAN CHRONICLE

b. ANDHRA BHOOMI

c. THE ASIAN AGE

d. FINANCIAL CHRONICLE

e. DECCAN CHARGERS; AND 

f. ODYSSEY.

4.2 One or more of the above brands are charged in favour of one or

more   of   Financial   Creditors   or   any   other   creditors   including

without limitation the following Financial Creditors:

a. AXIS BANK LIMITED

9

b. CANARA BANK LIMITED

c. ICICI BANK LIMITED

d. IDBI BANK LIMITED

e. IDFC BANK LIMITED; and 

f. KOTAK MAHINDRA BANK LIMITED

4.3 In order to keep the Corporate Debtor as a viable going concern, it

is of utmost importance that all the 6 (six) brands as afore­stated,

can   be   used   freely   by   the   Corporate   Debtor   without   any

hindrance,   limitation,   restrictions,   impediments,   demur   and

obstruction  of  any  nature  whatsoever.  In order   to  achieve  the

same,   the   above   Financial   Creditors   shall   be   deemed   to   have

released their right under the relevant security documents with

respect to the said brands in favour of the Resolution Applicant on

and from the date the above Financial Creditors stand paid in

terms of Clause 3 of this Resolution Plan, in consideration of the

settlement arrived at by virtue of this Resolution Plan.

11. Prayer to the Adjudicating Authority

It is prayed to the Hon’ble Adjudicating Authority to sanction the

Resolution Plan along with following prayers, reliefs, waivers and

concessions:

11.1   The   Adjudicating   Authority   to   pass   necessary   orders/give

appropriate directions to give effect to the reorganizations of

shares capital of the Corporate Debtor as contemplated in

Clause 1, including reduction, consolidation and cancellation,

to the effect so that:

11.1.1 Upon approval of the Resolution Plan by the Hon’ble

Adjudicating Authority, any increase in the Authorised Share

Capital   of   the   convertible   debt   into   equity   shares   of   the

corporate   debtor   shall   not   require   any   further   consent   or

approval from any shareholder, creditors or any other entity

(including   without   limitation   any   regulatory   and

governmental authority) under the Applicable Laws;

11.1.2   At the time of capital reduction the requirement of

adding “and reduced” in the name of the corporate debtor

stands dispensed with;

11.1.3     The   approval   of   this   resolution   plan   by   the

adjudicating authority is to be deemed to have waived all the

10

procedural   requirements   in   terms   of   Section   66   of   the

Companies Act, 2013, and the NCLT (Procedure for Reduction

of Share Capital) Rules, 2016;

11.1.4  The approval of the CoC to the Resolution Plan is to

be deemed to be the consent of the financial creditors to the

capital reduction and that each of such financial creditors by

the Adjudicating Authority under the Applicable Laws;

11.1.5  The cancellation of shares shall not require any other

procedure as required under the Companies Act, including

that under Section 66 of the Companies Act or regulations of

the SEBI;

11.1.6  The Adjudicating Authority approving the Resolution

Plan shall constitute adequate approval for such cancellation

of shares and accordingly, no further approval or consent

shall   be   necessary   from   any   other   person/Government   or

Statutory   Authority   in   relation   to   either   or   these   actions

under   any   agreement,   the   constitution   documents   of   the

Company or under any applicable law;

…….

11.12  Adjudicating   Authority   to   pass   necessary   order/give

appropriate directions to give effect that the corporate

debtor   has   the   perpetual   exclusive   right   to   use   the

brands   namely   (i)   DECCAN   CHRONICLES;   (ii)   ANDHRA

BHOOMI;   (iii)   THE   ASIAN   AGE;   (iv)   FINANCIAL

CHRONICLE; (v) DECCAN CHARGERS; AND (vi) ODYSSEY

without any financial implications for the purposes of

running its business; 

……”

17.It may be relevant to note that the Resolution Plan referred to

above was approved with majority of 81.39% voting rights of CoC

which is in compliance of Section 30(2) and 30(4) of the IBC.

11

18.When   the   matter   travelled   for   seeking   approval   by   the

adjudicating authority (NCLT), it was conditionally approved by an

order dated 3

rd

 June, 2019, subject to the result of I.A. No.155 of

2018 pending before the adjudicating authority in reference to the

brand   names/trademarks   of   the   Corporate   Debtor.   It   will   be

apposite to quote the extract of the order passed by the adjudicating

authority   (NCLT)   while   granting   conditional   approval,   which   is

reproduced hereunder:

“16.The Resolution Applicant has to obtain necessary approval if

any required within one year as per Section 31(4) of the Code. The

Resolution   Applicant   further   prayed   for   order/direction   to   use

brand name of the Corporate Debtor. However, an Application was

filed claiming exclusive right over the brand name/trademarks of

the Corporate Debtor. Subject to the result of the said Application,

the   Resolution   Applicant   is   entitled   to   use   the   brand

name/trademark   of   the   Corporate   Debtor   as   stated   in   Clause

11.12 of the Resolution Plan.

…

19.   Thus,   Resolution   Plan   dated   11.12.2018   submitted   by

Resolution Applicant M/s SREI Multiple Asset Investment Trust

Vision India Fund, which is approved by members of CoC having

81.39% voting share stands approved subject to reliefs refereed to

at paras 12, 13, 14, 15, 16 & 17 stated above as per Section 31(1)

of the Code. In other words, I am satisfied with the Resolution Plan

as approved by Committee of Creditors under Section 30(4) of the

Code and it meets the requirement as referred to in Section 30 (2)

of IBC, 2016 and therefore, the Resolution Plan stands approved

and   the   same   is   binding   on   Corporate   Debtor,   its   employees,

Members, Creditors, Guarantors and stakeholders involved in the

Resolution Plan.

20. The moratorium order passed under Section 14 shall cease to

have effect from today.

12

21. The Resolution Professional shall forward all records relating to

the conduct of the Corporate Insolvency Resolution Process and

the Resolution Plan to the Board to be recorded on its database. 

22.   The   Resolution   Applicant   shall   obtain   necessary   approval

required under any law for the time being in force within a period

of one year from the date of approval of the Resolution Plan or

within such period as provided for in such law.”

19.That after the conditional approval was granted by the NCLT

under order dated 3

rd

  June, 2019, I.A. No.155 of 2018 was later

heard by the NCLT and that came to the decided by an order dated

14

th

 August, 2019. While upholding the exclusive right to use the

trademarks   “Deccan   Chronicle”   and   “Andhra   Bhoomi”   of   the

Corporate   Debtor,   a   further   declaration   was   made   that   the

trademarks (“Deccan Chronicle” and “Andhra Bhoomi”) belong to

the Corporate Debtor/DCHL.   Paras 37 and 38 of the order dated

14

th

 August, 2019 passed by the NCLT disposing of I.A. No.155 of

2018, are reproduced hereinbelow:

“37. Here, the question involved is who is using the Trademarks on

the   date   when   CIRP   against   Corporate   Debtor   started.   The

documents   filed   by   Resolution   Professional/Applicant   herein

coupled   with   subsequent   conduct   of   Corporate   Debtor   would

establish that it is the Corporate Debtor who has the right to use

the   Trademarks   “Deccan   Chronicle”   and   “Andhra   Bhoomi”   and

they belong to Corporate Debtor.

38.   The   Application   is   allowed   declaring   Trademarks   “Deccan

Chronicle”   and   “Andhra   Bhoomi”   belong   to   Corporate

Debtor/DCHL.” 

13

20.It may be relevant to note that if we look into the Resolution

Plan and particularly Clause 11.12 which has been referred to

hereinabove, it is confined to the perpetual exclusive right to use

the brands i.e. “Deccan Chronicle” and “Andhra Bhoomi”, etc. by

the Corporate Debtor without any financial implications for the

purpose   of   running   its   business   and   it   was   approved   by   the

adjudicating authority under its order dated 3

rd

  June, 2019, but

since it was made subject to the result of pending I.A. No.155 of

2018,   the   adjudicating   authority   had   approved   so   far   as   the

exclusive rights of the Corporate Debtor to use trademarks namely

“Deccan Chronicle” and “Andhra Bhoomi” under its order dated 14

th

August, 2019, but at the same time, a further declaration was made

in   para   38   holding   that   trademarks   “Deccan   Chronicle”   and

“Andhra Bhoomi” belong to the Corporate Debtor, which indeed

does not reconcile with the Resolution Plan approved by the CoC

and later by the adjudicating authority under its order dated 3

rd

June, 2019.

21.The   NCLAT,   after   taking   into   consideration   the   material

available on record and Clause 11.12 of the Resolution Plan, in

14

para 16 of the order of the adjudicating authority (NCLT) returned a

finding that the ownership of the Corporate Debtor declared over

the trademark after the approval of the Resolution Plan by the CoC,

would amount to modification/alteration of the approved Resolution

Plan by CoC which is impermissible in law and is not in terms of

Section 60(5) of IBC.   

22.It has not been disputed by learned counsel for the appellant

that   once   the   Resolution   Plan   stands   approved,   no

alterations/modifications   are   permissible.     It   is   either   to   be

approved or disapproved, but any modification after approval of the

Resolution Plan by the CoC, based on its commercial wisdom, is not

open for judicial review unless it is found to be not in conformity

with the mandate of the IBC Code.  

23.It clearly manifests from the record that the Resolution Plan

was approved by the CoC with 81.39% of voting and it complied

with the requirement as contemplated under Section 30(2) and

30(4) of the IBC and so far as the exclusive right to use of brand

names of “Deccan Chronicle” and “Andhra Bhoomi” is concerned, a

15

specific reference was made in the Resolution Plan, and to be more

particular in Clause 11.12 of the Resolution Plan. 

24.It clearly indicates that what was approved by the CoC with

81.39% of its voting is to the effect that the Corporate Debtor has a

perpetual   exclusive   right   to   use   the   brands,   namely,   “Deccan

Chronicle”   and   “Andhra   Bhoomi”   and   it   nowhere   indicates

regarding   the   right   of   ownership   over   the   trademarks/brands,

“Deccan Chronicle” and “Andhra Bhoomi” of the Corporate Debtor.

But the adjudicating authority while adjudicating application I.A.

No.155 of 2018, apart from upholding the exclusive right to use the

trademarks,   “Deccan  Chronicle”  and   “Andhra   Bhoomi”,   made  a

further   declaration   that   trademarks   belong   to   Corporate

Debtor/DCHL under its order dated 14

th

  August, 2019, which, in

our view, was a modification/alteration in the approved Resolution

Plan which indisputably is impermissible in law and this what the

NCLAT in para 32 of its impugned order has observed as under:

“32.  In view of the law declared by Hon’ble Apex Court, applying

the same to the present appeal, we have no hesitation to conclude

that right or ownership, if any, claimed after approval of Resolution

Plan by CoC is extinguished and if ownership of Corporate Debtor

is declared over the Trademarks, it would amount to modification

or   alteration   of   approved   Resolution   Plan   by   CoC   which   is

impermissible.  Hence, the order of Adjudicating Authority to the

16

extent of declaring the ownership of Corporate Debtor over the

Trademarks “Deccan Chronicle” and “Andhra Bhoomi” is illegal

and   the   Adjudicating   Authority   transgressed   the   jurisdictional

limits.   Consequently, the order passed in I.A. No.155/2018 dated

14

th

 August, 2019 is liable to be set aside.”

25.This   Court   in  Ebix   Singapore   Private   Limited   vs.

Committee   of   Creditors   of   Educomp   Solutions   Limited   &

Another

2

, had held as under:

221. The residual powers of the adjudicating authority under IBC

cannot   be   exercised   to   create   procedural   remedies   which   have

substantive   outcomes   on   the   process   of   insolvency.   The

framework, as it stands, only enables withdrawals from the CIRP

process by following the procedure detailed in Section 12­A IBC

and Regulation 30­A of the CIRP Regulations and in the situations

recognised   in   those   provisions.  Enabling   withdrawals   or

modifications of the resolution plan at the behest of the successful

resolution   applicant,   once   it   has   been   submitted   to   the

adjudicating authority after due compliance with the procedural

requirements   and   timelines,   would   create   another   tier   of

negotiations which will be wholly unregulated by the statute. Since

the 330 days' outer limit of the CIRP under Section 12(3) IBC,

including judicial proceedings, can be extended only in exceptional

circumstances, this open­ended process for further negotiations or

a withdrawal, would have a deleterious impact on the corporate

debtor, its creditors, and the economy at large as the liquidation

value depletes with the passage of time. A failed negotiation for

modification after submission, or a withdrawal after approval by

the CoC and submission to the adjudicating authority, irrespective

of the content of the terms envisaged by the resolution plan, when

unregulated by statutory timelines could occur after a lapse of

time,   as   is   the   case   in   the   present   three   appeals   before   us.

Permitting   such   a   course   of   action   would   either   result   in   a

downgraded resolution amount of the corporate debtor and/or a

delayed liquidation with depreciated assets which frustrates the

core aim of IBC.

2 (2022) 2 SCC 401

17

222. If the legislature in its wisdom, were to recognise the concept

of withdrawals or modifications to a resolution plan after it has

been submitted to the adjudicating authority, it must specifically

provide for a tether under IBC and/or the Regulations. This tether

must be coupled with directions on narrowly defined grounds on

which   such   actions   are   permissible   and   procedural   directions,

which may include the timelines in which they can be proposed,

voting requirements and threshold for approval by the CoC (as the

case  may   be).  They   must  also   contemplate  at  which  stage  the

corporate debtor may be sent into liquidation by the adjudicating

authority   or   otherwise,   in   the   event   of   a   failed   negotiation   for

modification and/or withdrawal. These are matters for legislative

policy.”

[emphasis supplied]

26.In other words, in terms of the approved Resolution Plan, it

was   the   perpetual   exclusive   right   to   use   the   brands,   namely,

“Deccan Chronicle” and “Andhra Bhoomi”, by the Corporate Debtor

which were available to SRA i.e. the appellant herein and once it

has been approved by the adjudicating authority, certainly the right

to   exclusive   use   of   the   trademarks   belonging   to   the   Corporate

Debtor, on being approved by the adjudicating authority, is always

available to the SRA i.e. the appellant, but not the ownership rights

of the trademarks of the Corporate Debtor.  

27.Consequently,   the   appeal   is   devoid   of   substance   and

accordingly dismissed.  No costs.

28.Pending application(s), if any, shall stand disposed of.

18

C.A. No.8323 of 2022 (Vision India Fund ­ SREI Multiple Asset 

Investment Trust v. IDBI Bank and Others)

29.Mr. K.V. Viswanathan, learned senior counsel, made a limited

submission that since a finding has been recorded in para 28 of the

judgment impugned dated 2

nd

 September, 2022 that the Resolution

Plan stands approved by the adjudicating authority and which is

the subject matter of challenge at the instance of the appellant in

the connected appeal that may affect his right and for this limited

purpose, he has filed the instant appeal.  

30.The   apprehension   shown   by   the   appellant’s   counsel   is

misplaced.

31.In the light of the judgment passed by us today in Civil Appeal

No.1706 of 2023, the present appeal has become infructuous.  

32.The appeal is dismissed as having become infructuous.

33.Pending application(s), if any, shall stand disposed of.

C.A. No.8132 of 2022  (IDBI Bank v. Mamta Binani & Others)

34.We have heard the counsel for the parties.  

19

35.The appellant is a member of Committee of Creditors and a

financial creditor of Deccan Chronicle Holdings (Corporate Debtor)

having   6.71%   of   the   total   outstanding   admitted   financial   debt

against the Corporate Debtor and after compliance of Section 30(3),

the Resolution Plan has been approved by the CoC by a majority of

81.39% votes. 

36.It has come on record that the appellant admittedly did not

challenge   the   approved   Resolution   Plan   before   the   appellate

authority and once the Resolution Plan was approved by the CoC

and by the adjudicating authority (NCLT), that has rightly non­

suited the claim of the appellant, as prayed for under the order

impugned dated 2

nd

 September, 2022.  

37.We find no reason to interfere in the order impugned.   The

appeal is accordingly dismissed. No costs.

38.Pending application(s), if any, shall stand disposed of.

…………………………….J.

(AJAY RASTOGI)

…………………………….J.

(BELA M. TRIVEDI)

NEW DELHI;

MARCH 17, 2023. 

20