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SC Allows NCLT Ahmedabad to Decide Essar Steel Insolvency Case - (12 Feb 2019)

Supreme Court has dismissed a plea by operational creditors of Essar Steel, including Indian Oil Corporation (IOC), which had sought a stay in insolvency proceedings against the debt-laden company and allowed NCLT Ahmedabad to continue Deciding on Essar Steel insolvency case.

Tags : SUPREME COURT   NCLT   ESSAR STEEL  

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