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Supreme Court Stays Bombay High Court’s Order on Wadhawans’ House Arrest - (17 Jan 2020)

CIVIL

Supreme Court has stayed the Bombay High Court’s Order releasing Rakesh Wadhawan and his son, Sarang accused in the Rs. 4,355 Crores in Punjab and Maharashtra Co-operative Bank Scam, releasing them from jail and putting them under house arrest to facilitate the sale of assets for recovery of dues.

Tags : SUPREME COURT   BOMBAY HIGH COURT   WADHAWAN'S HOUSE ARREST  

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