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McDonald’s Case: NCLAT Grants Bakshi Four Weeks to Settle Hudco’s Dues - (23 Aug 2019)

COMPANY

National Company Law Appellate Tribunal (NCLAT) has given an ultimatum to Vikram Bakshi, the erstwhile joint-venture partner of US burger chain McDonald’s, to settle Rs 195-crore dues with Housing and Development Corporation (HUDOC) in four weeks. The Tribunal said if both parties are unable to break the deadlock, the Appellate Tribunal will direct the settlement amount to be paid by Bakshi.

Tags : NCLAT   BAKSHI  

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