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Bombay HC Issues Notice on Plea for Restoration of Assault FIR Over Breach of Consent Terms - (27 Jan 2022)

CRIMINAL

Bombay High Court has issued notice to actor Armaan Kohli on his ex-girlfriend's application to restore the case she filed against him in 2018 while also seeking contempt action against him.

Tags : NATIONAL COMPANY LAW TRIBUNAL   INSOLVENCY RESOLUTION PROCESS AGAINST PERSONAL GUARANTOR  

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