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Bombay HC Agrees to Hear Tata Sons, Nusli Wadia in EGM Vote Case - (16 Dec 2016)

Bombay High Court has allowed Tata Sons and Industrialist Nusli Wadia to be made parties to a suit filed by four retail shareholders on removal of independent directors from Boards of Tata Group companies.

Tags : BOMBAY HIGH COURT   TATA SONS   NUSLI WADIA   EGM VOTE  

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