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Delhi High Court Allows OP Chautala to Summon Records of 1997 Closed DA Case - (02 Aug 2018)

Delhi High Court has allowed former Haryana Chief Minister OP Chautala to summon the record and witnesses pertaining to an FIR which was registered against him way back in year 1997 for allegedly amassing assets disproportionate to his known income only to end in a closure report.

Tags : DELHI HIGH COURT   OP CHAUTALA  

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