Supreme Court: Former Indian skipper Mahendra Singh Dhoni on Tuesday approached the Court seeking its direction to Amrapali group for payment of his pending dues allegedly amounting to Rs 40 crore towards his services to the real-estate company.
His lawyer argued:
“The embattled real estate group owes Rs 40 crore to the former cricket captain over his services to the group while acting as a brand ambassador,”
In the case relating to non-delivery of around 42,000 flats to homebuyers by the beleaguered Amrapali Group, the Court has allowed Delhi Police to arrest Amrapali Group chairman and managing director Anil Sharma in relation to a criminal complaint filed against him. The top court also said that the Economic Offence Wing (EOW) of Delhi Police can also arrest Amrapali directors Shiv Priya and Ajay Kumar in the case.
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SC directs arrest of Amrapali Group CMD, Anil Sharma and two other directors