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COMPANY - Ranbaxy-Daiichi case: SC Asks Malvinder, Shivinder to Inform How They Will Pay Rs. 3500 cCrore - (14 Mar 2019)

COMPANY

Supreme Court has asked former Ranbaxy promoters Malvinder Singh and Shivinder Singh to apprise it how they propose to comply with the Rs 3500 crore arbitral award passed against them by a Singapore tribunal.

Tags : SUPREME COURT   RANBAXY   DAIICHI   MALVINDER SINGH   SHIVINDER SINGH  

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