Delhi High Court: Phonetic Similarity between Boat & Boult Can Cause Confusion Online  ||  SC: Recording Reasons Is Mandatory For Searches without A Warrant under Special Laws  ||  SC Dismissed MP Police Plea against Quashing FIR Alleging Marital Cruelty against MLA Umang Singhar  ||  SC Held Financial Bids in Public Tenders Cannot Be Altered Post-Opening To Protect Process Sanctity  ||  SC: Defendant Cannot File a Counter-Claim against a Co-Defendant under Order VIII Rule 6-A CPC  ||  Supreme Court Ruled That Barring Non-Muslims from Creating Waqfs Is Not Prima Facie Arbitrary  ||  SC Rejected Writ Petition Seeking Review of Judgment Upholding WB Madrasah Service Commission Act  ||  SC Grants Interim Bail to Mahesh Raut on Medical Grounds in Bhima Koregaon Case  ||  SC: Non-Production of Contraband Not Fatal If Seizure and Sample-Drawing Follow S.52A of NDPS Act  ||  Supreme Court Takes Suo Motu Cognizance of Industrial Pollution in Rajasthan's Jojari River    

NCLAT Approves IL&FS to Sell Remaining 51% Stake in 7 Wind Energy Arms to Japan's Orix Corp - (23 Jul 2019)

COMPANY

National Company Law Appellate Tribunal (NCLAT) has approved the cash strapped Infrastructure Leasing and Financial Services (IL&FS) for the proposed sale of its balance 51 percent of stake in seven wind energy subsidiaries to Orix Corporation of Japan.

Tags : NCLAT   IL&FS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved