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Ker HC: Election to Board of Directors in Banking Company a Private Affair; Writ Not Maintainable - (27 Oct 2022)

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Kerala High Court has held that writ petitions cannot be instituted against the matter of rejection of nomination for election to the post of Director in the Board of a private banking company, as it is a private affair.

Tags : KERALA HIGH COURT   PRIVATE MATTER   WRIT  

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