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SC Orders Status Quo on Raising Capital Over Shares Held by Mistry's in Tata Sons - (23 Sep 2020)

CAPITAL MARKET

Supreme Court has ordered status quo against Mistry firms and Shapoorji Pallonji Mistry on raising capital against security of their shareholding in Tata Sons, by pledging, transferring or any further action in relation to the shares.

Tags : SUPREME COURT   MISTRY FIRMS & SHAPOORJI PALLONJI MISTRY  

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