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SC Allows Tata Sons Appeal Against NCLAT Order to Reinstate Cyrus Mistry as Chairman - (26 Mar 2021)

COMPANY

Supreme Court has allowed Tata Sons appeal against the order of the National Company Law Appelate Tribunal, which had ordered to reinstate the ousted Chairman Cyrus Mistry. The Court has set aside the NCLAT order.

Tags : SUPREME COURT   TATA SONS   CYRUS MISTRY  

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