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SC Rejects SBI Plea Seeking Vacation of Stay on Insolvency Proceedings Against Anil Ambani - (18 Sep 2020)

INSOLVENCY

Supreme Court has declined to vacate a stay granted by Delhi High Court towards the ongoing Insolvency and Bankruptcy Code, 2016 proceedings against Reliance Group Chairman Anil Ambani.

Tags : SUPREME COURT   ANIL AMBANI  

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