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SC: Consent of Majority Shareholders Needed for Winding Up Funds After Publication of Notices - (15 Jul 2021)

COMPANY

Supreme Court has delivered the judgment in a batch of special leave petitions filed by Franklin Templeton against a judgment of the Karnataka High Court which had restrained Franklin Templeton from winding up the debt funds without obtaining the consent of investors, stating that the requirement for consent of majority of shareholders will be post the publication of notices.

Tags : SUPREME COURT   FRANKLIN TEMPLETON CASE  

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