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Delhi HC Sets Aside Invocation of Bank Guarantees Given by Tata Sponge Iron Ltd. - (28 May 2020)

BANKING

Delhi High Court has set aside the orders passed by the Ministry of Coal in 2012 and 2015 whereby the Ministry had decided to invoke the bank guarantees given by Tata Sponge Iron Pvt. Ltd.

Tags : DELHI HIGH COURT   TATA SPONGE IRON PVT. LTD.  

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