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Govt Deliberately Misled Court in Rafale Case, Review Petitioners Inform SC - (22 May 2019)

The apex court, in a verdict last year, had said there was no occasion to doubt the decision-making process in the procurement of 36 Rafale fighter jets and dismissed the petitions seeking an investigation into alleged irregularities in the Rs 58,000-crore deal.

Tags : COURT  

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