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Supreme Court Stays Bombay High Court Order Directing Sale of HDIL Assets to Repay Dues of PMC Bank - (10 Feb 2020)

BANKING

Supreme Court has stayed the Bombay High Court order directing sale of bankrupt Housing Development and Infrastructure Ltd (HDIL) to ensure repayment of dues of crisis-hit Punjab and Maharashtra Cooperative Bank (PMC Bank). The Court took note of the appeal of the Reserve Bank of India against the Bombay High Court order.

Tags : SUPREME COURT   PMC BANK  

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