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Bombay HC Issues Notice on Plea for Directions to NCLAT for Enabling E-Filing - (12 Jan 2021)

CIVIL

Bombay High Court has issued notice to the National Company Law Appellate Tribunal (NCLAT) and the Ministry of Corporate Affairs on a petition filed by an Advocate seeking directions for doing away with physical filing of proceedings and enabling e-filing before NCLAT instead, so that lawyers outside Delhi are not disadvantaged.

Tags : BOMBAY HIGH COURT   E-FILING  

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