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#Sahara Case: Supreme Court Says 'No' to Stay Auction of Aamby Valley - (11 Aug 2017)

Supreme Court has declined to stay auction of Sahara's properties despite the group claiming to have sold its two New York hotels and that it would generate $1.67 billion against 26% equity in its Aamby Valley property near Pune to pay its dues to Sebi.

Tags : SUPREME COURT   SAHARA INDIA   AAMBY VALLEY  

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