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Bombay High Court Restrains DHFL Promoters from Going Abroad over Dues Worth Rs 200 Crore - (08 Nov 2019)

CIVIL

Bombay High Court has restrained Dewan Housing Finance Corporation Ltd (DHFL) promoters Dheeraj Wadhawan and Kapil Wadhawan from leaving the country until further orders, in a plea filed by 63 Moons Technologies seeking recovery of around Rs 200 crore dues. The Court noted that the Wadhawans will have to seek permission from the High Court if they wish to leave the country.

Tags : BOMBAY HIGH COURT   DHFL  

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