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Supreme Court Issues Notice on Plea Against NCLAT Observations on Registrar of Companies - (24 Jan 2020)

COMPANY

Supreme Court has issued a notice on Tata Sons' plea against the National Company Law Appellate Tribunal's Order declining the Registrar of Companies' request for modification of its judgment in the Cyrus Mistry-Tata Sons dispute.

Tags : SUPREME COURT   MISTRY- TATA CASE  

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