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Supreme Court to Amrapali-Linked Beneficiaries: Return Money or Face Jail - (15 Oct 2019)

PROPERTY

Supreme Court has directed the alleged beneficiaries to whom the Amrapali group transferred the money invested by thousands of homebuyers in separate projects of the realty firm that either they deposit the money with the Court Registry or be ready to go to jail. The Court warned all the beneficiaries, including Surekha Group that owns Jotindra Steel and Tubes Ltd, Amrapali Group directors Shiv Priya, his wife Sonali Suman, Ajay Kumar and others.

Tags : SUPREME COURT   AMRAPALI  

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