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Bombay High Court Quashes MMRDA’s Rs 432-Crore Penalty on Reliance Industries and Raghuleela Builders - (22 Nov 2019)

CIVIL

Bombay High Court has set aside penalty of Rs 432 Crore imposed by Mumbai Metropolitan Regional Development Authority on Reliance Industries and Raghuleela Builders for supposed delay in completion of construction of a building called “One BKC” at Bandra Kurla Complex, Mumbai calling it arbitrary, discriminatory and without any basis.

Tags : BOMBAY HIGH COURT   RELIANCE INDUSTRIES  

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