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Binani Case: Supreme Court Directs NCLAT to Adjudicate Upon All Issues - (03 Jul 2018)

Supreme Court has directed National Company Law Appellate Tribunal (NCLAT) to adjudicate upon all issues in Binani Cement insolvency case, including the question of UltraTech Cement’s eligibility under Section 29A as well the legality of its bid, at the earliest.

Tags : SUPREME COURT   BINANI CASE  

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