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Bombay High Court Dismisses Reliance Navy Plea Against IFCI - (08 Dec 2017)

Bombay High Court has scuttled a last ditch attempt by the Anil Ambani company Reliance Naval and Engineering to prevent proceedings in the bankruptcy court, dismissing a petition by the company challenging the invocation of a corporate guarantee by IFCI.

Tags : BOMBAY HIGH COURT   INSOLVENCY  

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