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Delhi HC Asks Replies from Regulators over Warrant Issue - (08 Apr 2016)

Delhi High Court has asked Bombay Stock Exchange (BSE) and Securities and Exchange Board of India (SEBI) on what decision they have taken with regard to the application of Spicejet and Kalanithi Maran for issuance of stock warrants in the airline to him.

Tags : DELHI HIGH COURT   BOMBAY STOCK EXCHANGE   SECURITIES AND EXCHANGE BOARD OF INDIA  

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