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Telangana High Court has Stayed Debt Recovery Tribunal’s Order Against Karvy Stock Broking - (02 Jan 2020)

BANKING

Telangana High Court has given interim relief to Karvy Stock Broking against ICICI Bank’s plea for initiating debt recovery proceedings against the broking house. The Court observed that Debt Recovery Tribunal’s order was ex- parte and prejudicial to the broking house, thereby granting ‘interim suspension’ of the order.

Tags : TELANGANA HIGH COURT   DEBT RECOVERY TRIBUNAL  

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