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Madras HC: Can’t Approach HC U/A 226 if Effective And Statutory Remedy Exists Before NCLAT - (30 Jun 2022)

CONSTITUTION

Madras High Court has held that when an effective and statutory remedy lies before National Company Law Appellate Tribunal (NCLAT), aggrieved parties cannot invoke Article 226 of the Constitution of India for relief.

Tags : MADRAS HIGH COURT   NCLAT   MADRAS HIGH COURT   ARTICLE 226  

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