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SC Allows Aircel's Plea to Direct NCLAT to Decide Questions Framed in Judgment in AGR Case - (05 Oct 2020)

COMPANY

Supreme Court has allowed Aircel's plea to direct the National Company Law Appellate Tribunal to consider the questions framed by the Court in the 1st September, 2020 judgment in Adjusted Gross Revenue case.

Tags : SUPREME COURT   AIRCEL   AGR CASE  

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