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SC Closes 22 Year Old Enron-Dabhol Bribery Case Citing Long Delay - (12 Apr 2019)

CRIMINAL

Supreme Court has closed a special leave petition filed by Centre of Indian Trade Union(CITU) in 1997 seeking probe into the alleged Enron-Dabhol corruption case observing "no useful purpose will be served" after long delay.

Tags : SUPREME COURT   BRIBERY   ENRON-DABHOL  

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