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NCLT Dismisses Mistry's Plea Alleging Mismanagement, Minority Oppression at Tata Sons - (24 Apr 2017)

National Company Law Tribunal, while dismissing Cyrus Mistry petition that alleged mismanagement and minority shareholder oppression at Tata Sons, has said that former chairman's family firms failed to make a 'prima facie' case and show 'cause of action' against India's largest conglomerate.

Tags : NATIONAL COMPANY LAW TRIBUNAL   MISMANAGEMENT   MINORITY OPPRESSION   TATA  

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