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Supreme Court: Vijay Mallya Cannot Use Pendency of Plea to Stall Insolvency Proceedings Against Him - (06 Jan 2020)

INSOLVENCY

Supreme Court has said that Vijay Mallya cannot use pendency of his plea in the apex court to stall insolvency proceedings initiated against him in other jurisdictions. The Court passed the order after the Centre told the top court that Mallya used pendency of his plea to stall the UK Court from delivering verdict in insolvency proceedings.

Tags : SUPREME COURT   VIJAY MALLYA  

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