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Supreme Court Dismisses Cyrus Mistry's Review Plea - (19 May 2022)

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Supreme Court dismissed the review petition by Cyrus Mistry in the Tata v/s Mistry legal case. The Supreme Court dismissed SP group's plea seeking review of 2021 verdict upholding removal of Cyrus Mistry, however ordered the deletion of certain remarks made against Cyrus Mistry in the 2021 verdict.

Tags : TATA V. MISTRY. SUPREME COURT   SP GROUP   CHIEF JUSTICE NV RAMANA  

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