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Delhi HC Seeks Response in Bail Plea Filed by Yes Bank Founder in Money Laundering Case - (17 Feb 2022)

CRIMINAL

Delhi High Court has sought response of the Enforcement Directorate in the bail plea filed by Yes Bank founder Rana Kapoor in a money laundering case with regards to wrongful loss of sum of Rs 466.51 Crores to the bank.

Tags : DELHI HIGH COURT   YES BANK FOUNDER   MONEY LAUNDERING CASE  

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