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Delhi HC Grants Relief for Anil Ambani in Rs1,200 Crores Loan Recovery Case - (28 Aug 2020)

INSOLVENCY

Delhi High Court has granted relief to Reliance Communication’s chairman Anil Ambani and stayed the insolvency resolution process (IRP) proceedings against him in connection with the recovery of Rs 1,200-crore loans given by State Bank of India to his two firms.

Tags : DELHI HIGH COURT   LOAN RECOVERY CASE  

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