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NCLAT Withdraws Roster for Urgent Listing - (24 Mar 2020)

CIVIL

National Company Law Appellate Tribunal (NCLAT) has withdrawn the rosters issued in regard to hearing of urgent matters on 25th March, 2020 and 1st April, 2020 in view of complete lockdown/shutdown across various cities of the country to restrict the transmission of Covid-19.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   WITHDRAWAL OF ROSTERS  

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