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SC Sets Aside NCLAT’s Order Impeding Implementation of SC Order - (06 Jan 2023)

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Supreme Court while deprecating and setting aside a status quo order passed by NCLAT Delhi which impeded the implementation of an order passed by the Supreme Court, has observed that such an order is inappropriate and almost bordering on contempt.

Tags : SUPREME COURT   NCLAT   CONTEMPT   DEPRECATES  

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