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NCLAT Sets Aside CAIT’s Plea Against Flipkart-Walmart Deal - (13 Mar 2020)

MRTP/ COMPETITION LAWS

National Company Law Appellate Tribunal has dismissed a Petition filed by Confederation of All India Traders (CAIT) against the Competition Commission of India nod to Walmart’s acquisition of Flipkart.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   FLIPKART-WALMART DEAL  

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