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Supreme Court Declines to Interfere with High Court Order in Rs 7,200 Crore Satyam Fraud Case - (15 Oct 2019)

CRIMINAL

Supreme Court has refused to interfere with the Hyderabad High Court’s order that set aside an Enforcement Directorate order provisionally attaching Tech Mahindra’s fixed deposits worth Rs 822 crore. The Court while refusing any relief in the case, said that it will finally decide on November 26 the larger issue of whether Prevention of Money Laundering Act, 2002 can override other laws like Insolvency and Bankruptcy Code, 2016 among others.

Tags : SUPREME COURT   SATYAM FRAUD  

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