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Bombay HC Dismisses Plea Challenging Disinvestment of UOI’s Shareholding in BPCL - (17 Nov 2020)

CAPITAL MARKET

Bombay High Court has dismissed petitions primarily challenging the decision taken by the union of India of in-principle disinvestment of its shareholding in Bharat Petroleum Corporation Ltd observing that there is no fundamental or constitutional right for insisting on continuation of Union's strategic stake in BPCL.

Tags : BOMBAY HIGH COURT   DISINVESTMENT OF UOI’S SHAREHOLDING IN BPCL  

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