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Supreme Court Reserves Order in Review Plea Against Ansal Brothers in Uphaar Tragedy - (15 Dec 2016)

Supreme Court has reserved its verdict on pleas of CBI and Victims' body seeking review of 2015 verdict in Uphaar fire tragedy case asking real estate barons Sushil Ansal and Gopal Ansal to serve a two-year jail term if they fail to pay Rs 30 crore each as fine.

Tags : SUPREME COURT   ANSAL BROTHERS   UPHAAR TRAGEDY  

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