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National Company Law Appellate Tribunal Sets Aside Flipkart’s Insolvency Proceedings - (28 Feb 2020)

INSOLVENCY

National Company Law Appellate Tribunal has set aside the order of the National Company Law Tribunal to initiate insolvency proceedings against Flipkart.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   FLIPKART’S INSOLVENCY PROCEEDINGS  

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