CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Delhi High Court Restrains Eveready, McLeod Russel from Sale of Assets - (24 Dec 2019)

CIVIL

Delhi High Court has passed an ad-interim ex parte order of injunction preventing McLeod Russel, Eveready Industries and other Williamson Magor Group companies from selling or transferring any of their assets, changing their capital structure, or opting for any debt restructuring proposal. The Court’s order restrains all these companies from carrying out their plans.

Tags : DELHI HIGH COURT   EVEREADY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved