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NCLAT Refuses to Entertain Devas Shareholder's Appeal Against Order Appointing Liquidator - (15 Feb 2021)

INSOLVENCY

National Company Law Appellate Tribunal(NCLAT), Chennai has refused to entertain an appeal filed by Devas Mauritius Employees Private Ltd - a shareholder of Devas Multimedia Private Ltd - challenging the order passed by the National Company Law Tribunal (NCLT), Bengaluru, which appointed a Provisional Liquidator for Devas while admitting a winding up petition filed by ISRO-arm Antrix Corporation Ltd.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   DEVAS MULTIMEDIA PRIVATE LTD.   ANTRIX CORPORATION LTD  

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