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Calcutta HC Dismisses Businessman’s Plea to Stay Criminal Proceeding in Jessop's Factory Fire Case - (27 Oct 2016)

Calcutta High Court has refused to stay proceedings against Businessman Pawan Ruia in connection with a case filed by CID following a fire at Jessop's factory here and directed him to cooperate in investigation.

Tags : CALCUTTA HIGH COURT   PAWAN RUIA   JESSOP'S FACTORY FIRE  

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