As per the case facts, a resolution plan for Jet Airways Limited under the Insolvency and Bankruptcy Code (IBC) was approved by the Committee of Creditors and the Adjudicating Authority. ... The appeal concerned compliance with the plan's conditions, specifically regarding a deposit and the continuation of a Performance Bank Guarantee (PBG). The reason for the appeal to the Supreme Court was to address disputes arising from three orders of the National Company Law Appellate Tribunal (NCLAT) concerning the implementation and compliance of the Resolution Plan. The question arose regarding the adherence to the implementation conditions of the Resolution Plan, specifically the deposit of a designated amount by the SRA and the continued validity of the PBG. Finally, the Supreme Court partially modified the NCLAT's order, directing the SRA to deposit the specified amount by a certain date or face consequences as per the Resolution Plan. The PBG will remain effective until the NCLAT makes a final decision on the appeal, and the NCLAT will determine the SRA's compliance with the plan. The NCLAT was also asked to resolve the appeal quickly. The Insolvency and Bankruptcy Code, 2016, is the relevant law.