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Ericsson May have to Refund Rs. 576 Crore to RCom: NCLAT - (09 Apr 2019)

INSOLVENCY

National Company Law Appellate Tribunal has said that Swedish equipment maker Ericsson would have to refund Rs. 576 crore including interest to Reliance Communications if the insolvency proceedings against the mobile phone operator are revived.

Tags : NCLAT   ERICSON   RELIANCE COMMUNICATIONS  

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