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CONTEMPT OF COURT - Ericsson case: SC Holds Anil Ambani Guilty of Contempt, Asks Him to Pay Rs. 453 cr or Face Jail - (20 Feb 2019)

CONTEMPT OF COURT

Supreme Court has held Reliance Group chairman and its two directors guilty of contempt for willfully not paying Rs. 550 crore to Ericsson and asked Anil Ambani to pay Rs. 453 crore to Ericsson in four weeks, failing which he will have to serve three months of jail term.

Tags : SUPREME COURT   ANIL AMBANI   ERRICSON CASE  

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