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Bombay HC: SEBI Exercised Due Care and Caution in Approving the Wework India IPO Proposal - (02 Dec 2025)

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Bombay High Court held that SEBI exercised “due care and caution” in approving the WeWork India IPO, dismissing petitions claiming the regulator ignored complaints about inadequate disclosures in the offer documents of the company’s Indian subsidiary.

Tags : CAUTION   WEWORK   CARE  

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