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SC: Recalls Judgment in Bhushan Steel Case Citing Injustice Under Art. 142 - (01 Aug 2025)

CONSTITUTION

Supreme Court recalled its previous order that had rejected JSW Steel’s resolution plan for Bhushan Power & Steel, noting that Article 142 had been used to do injustice. The court emphasized the need to correct judicial overreach in commercial resolutions.

Tags : ARTICLE 142   JSW STEEL   BHUSHAN POWER   RESOLUTION PLAN   RECALL OF JUDGMENT  

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