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NCLT Dismisses Cyrus Mistry’s Plea Against Removal as Tata Sons Chairman - (09 Jul 2018)

National Company Law Tribunal (NCLT), Mumbai has dismissed Cyrus Mistry's petition against Tata Group with respect to his removal as Tata Sons chairman and observed that Mr. Mistry’s conduct does not augur well for smooth functioning of Tata Sons.

Tags : NCLT   CYRUS MISTRY  

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