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Karnataka HC Dismisses Plea Challenging Antrix's Winding Up Proceedings Against Devas with Cost - (03 May 2021)

COMPANY

Karnataka High Court has dismissed a petition which sought to quash proceedings initiated by ISRO-arm Antrix Corporation before National Company Law Tribunal, Bengaluru to wind up Devas Multimedia Private Ltd with a cost of Rs 5 lakhs, after terming it an abuse of process of law.

Tags : KARNATAKA HIGH COURT   ANTRIX'S WINDING UP PROCEEDINGS  

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