Tata vs Mistry: SC dimisses Review Petition of Cyrus Mistry against March Judgement in favour of Tata Group

The Supreme Court has dismissed Review Petition filed by Cyrus Mistry challenging the March 26th verdict ( Tata Consultancy Services Ltd. Vs. Cyrus Investments Pvt. Ltd., 2021 Latest Caselaw 170 SC) in which the Court had ruled in favour of Tata.

The Review petition has been rejected by a Bench comprising the Chief Justice of India NV Ramana, Justice AS Bopanna and Justice V. Ramasubramanian observing that you can't take the fight to the other side, to a fight with the court.

The Court, however accepted the application seeking expunction of certain remarks against Mistry in the judgment. The CJI though took exception to some of the grounds taken in the application and asked Mistry's Counsel to remove them.

The objections in the Review Petition, as per the Counsel, arose from the findings in the judgment which had far reaching effects as it went against the cardinal rule of mergers.

The Bench led by CJI, however denied to take the same.

"Sorry, review we are not entertaining. It is dismissed," said the CJI.

In the March judgement, a Bench headed by then Chief Justice of India SA Bobde allowed the the appeal filed by Tata Sons against the NCLAT judgment and dismissed the appeals filed by Mistry and Shapoorji Pallonji Group, settling all questions of law in favour of TATA Group.

The ruffle between Cyrus Mistry and TATA Group started in 2016 with his removal from the Board as Chairman.