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BSNL Case: Delhi High Court Directs CBI to File Enquiry Report on August 9 - (05 Aug 2019)

CIVIL

Delhi High Court has asked the CBI to place before it the preliminary enquiry report regarding the allegation that some BSNL officials caused a loss of about Rs 1,000 crore to the exchequer by releasing unauthorised payments to a subsidiary of a Chinese firm by fabricating documents. The Court directed the Central Bureau of Investigation (CBI) to produce the report on August 9, the next date of hearing in the matter.

Tags : BSNL CASE   DELHI HIGH COURT  

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