Tata v. Mistry | NCLAT explains why RoC cannot take advantage of S. 43-A(2-A) of Companies Act, 1956; Clarifies, no aspersion cast on RoC in earlier order
National Company Law Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson, and Justice Bansi Lal Bhat, Member (Judicial), dismissed the interlocutory