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CIVIL - Saradha Chit Fund Case: SC Seeks Response from Airtel, Vodafone to CBI’s Plea - (30 Mar 2019)

CIVIL

Supreme Court has sought a response from telecom service providers Bharti Airtel Ltd. and Vodafone on a CBI plea that they came out with “surprisingly and strangely evasive” replies to its repeated requests for crucial call data records (CDRs) in connection with probe into Saradha chit fund scam.

Tags : SUPREME COURT   SARADHA CHIT FUND SCAM  

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