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CBI Should Not File SLP Before SC in Bofors Case: Attorney General K K Venugopal - (29 Jan 2018)

In a recent letter to the Department of Personnel and Training (DoPT), K K Venugopal Venguopal has said the investigating agency(CBI) should present its stand in another similar case pending before the apex court in which it is also a party.

Tags : COURT   SC  

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