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National Company Law Appellate Tribunal Rejects Registrar of Company’s Plea in Tata- Mistry Case - (07 Jan 2020)

COMPANY

National Company Law Appellate Tribunal has dismissed the petition filed by the Registrar of Companies and refused to modify its judgement passed in the Tata-Mistry matter, stating that there was no ground to amend judgment.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   TATA  

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