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Bombay HC: NCLT Has No Jurisdiction to Examine Legality of Action Taken Under MPID Act - (23 Nov 2020)

CIVIL

Bombay High Court has held that the National Company Law Tribunal has no jurisdiction to examine the legality or validity of action taken under the Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 2016 and it is only the designated Court constituted under Section 6 of the said act that will have exclusive jurisdiction to deal with the same.

Tags : BOMBAY HIGH COURT   NATIONAL COMPANY LAW TRIBUNAL   JURISDICTION  

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