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Supreme Court Sets Aside NCLAT Order Approving ArcelorMittal's Bid to Acquire Essar Steel - (15 Nov 2019)

INSOLVENCY

Supreme Court has set aside the July 4 order of the National Company Law Appellate Tribunal approving ArcelorMittal's Rs 42,000-crore bid for acquiring debt-laden Essar Steel. The Court quashed the National Company Law Appellate Tribunal order which had given financial creditors equal status with operational creditors in the distribution of ArcelorMittal's bid amount.

Tags : SUPREME COURT   ESSAR STEEL  

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