As per the case facts, the Resolution Professional's application under Section 12A of the IBC was rejected by the National Company Law Tribunal (NCLT). This decision was upheld by the ... National Company Law Appellate Tribunal (NCLAT), leading to the appeal to the Supreme Court. The question arose whether the NCLAT was correct in dismissing the appeals challenging the NCLT's rejection of the application under Section 12A of the IBC. Finally, the appeals were allowed, and the impugned judgment was set aside.