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Uphaar Fire Tragedy: Sushil Ansal Misled Govt & Courts to Obtain Passport, Says Delhi HC - (26 Dec 2018)

Delhi High Court has held that real estate tycoon and 1997 Uphaar fire tragedy case convict Sushil Ansal had misled the Court that he has not been convicted in any criminal proceedings by any Court when he availed the benefit of passport under the tatkaal scheme in the year 2013.

Tags : DELHI HIGH COURT   UPHAAR FIRE TRAGEDY  

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