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Supreme Court Quashes DDA's Eviction Proceedings for Fortis’ Escort Heart Institute - (15 Nov 2019)

TENANCY

Supreme Court has quashed the proceedings for eviction of Fortis Healthcare Ltd’s subsidiary Escort Heart Institute & Research Centre from its premises at Okhla in Delhi, the company said in a filing with exchanges. The case pertained to the 25% quota for economically weaker sections that hospitals have to provide for getting land for the premises.

Tags : SUPREME COURT   EVICTION   FORTIS  

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