SC: DRT Auction Sale Valid Despite Failure to Serve Order XXI Rule 22 Notice  ||  SC: Legal Representatives Entitled to Motor Accident Compensation without Financial Dependency  ||  SC: Re-Employed Officers May be Classified Differently from Regular Officers  ||  Supreme Court Questions Union's Opposition to Global Food Package Labelling Norms  ||  SC: S.42 NDPS Act Compliance Need Not be Absolute When Immediate Seizure is Required  ||  SC Clarifies Whether Tenancy Ends after Landlord-Tenant Execute Agreement to Sell  ||  SC Levies Rs. 10 Lakh Cost on Reliance Industries for Hindering 20-Year-Old NTPC Suit  ||  P&H HC: Authorities Obligated to Act if Protests Escalate into Violence  ||  Allahabad HC: Allottee Aware of Reduced Lease Area Not Entitled to Full Zero-Period Benefit  ||  Delhi HC: 2015 Commercial Courts Act Applicable to Suits Instituted Before its Enactment    

NCLT Clears Patanjali's Revised Rs 4,350-Cr Bid to Take Over Ruchi Soya - (26 Jul 2019)

COMPANY

National Company Law Tribunal (NCLT) has finally cleared the Rs 4,350-crore bid by yoga- exponent Ram Dev-run Patanjali Ayurved to take over edible oil player Ruchi Soya, which owes over Rs 9,345 crore to the lenders and around Rs 2,800 crore to other creditors.

Tags : NCLT   RUCHI SOYA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved