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Delhi High Court Directs CBI to Produce Probe Status Report on Air Asia – Tata Group Illegalities - (12 Jul 2019)

CRIMINAL

Delhi High Court has directed the Central Bureau of Investigation (CBI) to file a probe status report against Air Asia and Tata Group Directors. The Court ordered the agency to file it in a sealed cover and listed the matter for final disposal on September 26 in the petition filed by the Bharatiya Janata Party leader Subramanian Swamy accusing illegalities in the Air Asia approval during the Congress-led United Progressive Alliance regime.

Tags : DELHI HIGH COURT AIR ASIA

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