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Bombay HC upholds Special Judge’s order rejecting discharge application of Karvy Stock Broking’s former CEO in securities fraud case

Bombay HC upholds Special Judge’s order rejecting discharge application of Karvy Stock Broking’s former CEO in securities fraud case

Published on September 14, 2025September 14, 2025By Rohit Patel

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Previous storyBombay HC upholds Special Judge’s order rejecting discharge application of Karvy Stock Broking’s former CEO in securities fraud case

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