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SC Directs Centre to Complete Process of Reappointment of NCLT and NCLAT Members at Earliest - (01 Jun 2021)

CIVIL

Supreme Court has directed the Central government to complete the process of reappointment of members of National Company Law Tribunal and National Company Law Appellate Tribunal at the earliest, and not later than two months. In respect of the process to initiate for filling up the existing vacancies for which a search cum selection committee has to be constituted, the Court has directed the selection process to be initiated at the earliest.

Tags : SUPREME COURT   REAPPOINTMENT OF NCLT AND NCLAT MEMBERS  

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