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Bombay HC Rejects Vijay Mallya’s Plea Seeking Stay on FEOA Proceedings Against Him - (23 Nov 2018)

Bombay High Court has dismissed Vijay Mallya’s appeal, wherein he had pleaded for stay on the proceedings under Fugitive Economic Offenders Act (FEOA) against him.

Tags : BOMBAY HIGH COURT   VIJAY MALLYA   FUGITIVE ECONOMIC OFFENDERS ACT  

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