SC Slams Akola Cops For Dereliction, Orders Formation of SIT With Hindu and Muslim Officers  ||  Delhi HC Rules Employed Wife Deserves Maintenance Matching Marital Standard of Living  ||  Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice  ||  J&K&L HC: Custody Can't Favor Either Parent Solely Based On Gender; Constitution Forbids Bias  ||  Kerala HC Rejects Anticipatory Bail to IT Firm Owner in Sexual Harassment Case Citing Probe Anomalies  ||  SC Criticizes Punjab National Bank for Settling With Borrower Post-Auction of Secured Property  ||  Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices  ||  Kerala HC Paves Way for Global Ayyappa Sangamam, Directs Steps to Uphold Sabarimala's Sanctity  ||  Delhi HC: No Certification for Films That Mock Religions or Incite Hate in a Secular Society  ||  Bombay HC: Missing a Few Hearings Isn't Enough to Dismiss a Case for Non-Prosecution    

Nirav Modi | PNB Scam | What Modi Wrote In His Letter | Decoded - (22 Feb 2018)

Prime accused, billionaire diamond merchant, Nirav Modi in a letter addressed to the bank said that by going public the state-run lender has closed all doors of repayment along with displaying unwarranted haste. Interestingly, advocate Vijay Aggarwal representing Modi in the court is the same lawyer who defended several accused individuals in the 2G scam case.

Tags : COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved