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Madras HC Allows ICICI Bank to Recover Rs. 222 Crore Dues from Subhiksha Trading Services - (07 Feb 2019)

Madras High Court, in a reprieve to ICICI Bank, has ruled that it finds no ground to interfere in order of Chennai Debts Recovery Appellate Tribunal that allowed recovery of Rs 222-crore debt from erstwhile retail chain Subhiksha Trading Services.

Tags : MADRAS HIGH COURT   SUBHIKSHA TRADING SERVICES   ICICI BANK  

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