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Notice to foreign entity via diplomatic channels under S. 105 CrPC| Supreme Court stays Calcutta HC and Sessions Court orders against UBS Switzerland AG

Notice to foreign entity via diplomatic channels under S. 105 CrPC| Supreme Court stays Calcutta HC and Sessions Court orders against UBS Switzerland AG

Published on October 22, 2025October 22, 2025By Rohit Patel

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Previous storyNotice to foreign entity via diplomatic channels under S. 105 CrPC| Supreme Court stays Calcutta HC and Sessions Court orders against UBS Switzerland AG

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