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Madras HC: Delay in Establishing NCLAT Bench May Amount to Contempt of SC’s Direction - (15 Dec 2020)

CONTEMPT OF COURT

Madras High Court has observed that the delay in establishing a Bench of National Company Law Appellate Tribunal in Chennai may amount to contempt of the Supreme Court's direction in the Swiss Ribbons case to establish circuit Benches of the Tribunal.

Tags : MADRAS HIGH COURT   DELAY IN ESTABLISHING NCLAT BENCH  

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