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The Shpoorji Pallonji Group has also filed a review petition before the Supreme Court challenging the top court verdict on March 26th in the disputes between (Tata Sons versus Cyrus Mistry Case).
The Former Chief Justice of India (CJI) Sharad Arvind Bobde, who led the bench of the Supreme Court, has given the verdict on March 26. As per rule, the review petition is going to be heard before the same bench, Which has passed the judgment.
In a judgement, the Apex Court has ruled in favour of Tata and set aside on December 2019, the order of National Company Law Appellant (NCLAT). The Supreme Court has said that “We leave it to Tata Sons, Cyrus Mistry to any legal source to resolve issues of shares.
Also, the Shpoorji Pallonji group moved to the NCLAT over the removal or alleging the Mistry “Operation” of minority share hold and mismanagement.
The Supreme Court also said that all the question of law is liable to be favoured for the Tata Group.
The Supreme Court order on Friday has set before the N.C.L.A.T. order restoring Mistry as Government Chairman of the conglomerate whereas permitting appeals filed by the Tata Sons.
According To the Supreme Court website to boot Cyrus Mistry in his personal capability has filed an application seeking to ensure (Removal) of bound adverse remarks within the judgment of the Supreme Court.
NCLAT also held in the proceeding of the October 2016, Tata Sons Board Meeting. In the meeting, it was decided that Cyrus Mistry will be removed as a chairperson, which was illegal. Mistry has taken over as Chairman of the Tata Sons in December on 2012.
A spokesperson from the Mistry group and Tata Steel were unavailable for immediate comments.
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