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Act like a Good Daughter-in-law, Come Back to India: SC to Fugitive Businesswoman - (29 Jan 2018)

The Supreme Court was anguished over the fact that Ritika Awasty was allowed to go to UK in January 2016 on bail by the top court but she did not come back despite several notices and warrants.

Tags : COURT   SC   SUPREME COURT  

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