[Breaking] Removal of Cyrus Mistry as Chairman of Tata Sons held illegal by NCLAT

As reported by media, NCLAT has restored Cyrus Mistry as the Executive Chairman of Tata Sons and held the appointment of N Chandrasekaran as illegal.

Resolution by Tata Sons board removing Mistry was illegal. The appellate tribunal also set aside the change of Tata Sons from public to private company.

Mistry had approached the appellate tribunal against the decision of NCLT, Mumbai, which had dismissed the challenge to his removal as executive chairman of Tata Sons.

[DETAILED ORDER FOR THE SAME WILL BE UPDATED SOON]

To get an overview of the above story please follow the below links:

No restriction on conversion of Tata Sons to private limited company; was a hybrid company all along: NCLAT

No merit in Cyrus Mistry’s petition against removal as Chairman (TATA Sons): NCLT