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Aircel Maxis Case: Delhi HC Seeks Reply of Chidambaram,Son on ED's Plea Challenging Anticipatory Bail - (11 Oct 2019)

CRIMINAL

Delhi High Court has sought response of former finance minister P Chidambaram and his son Karti on the Enforcement Directorate's plea challenging the anticipatory bail granted to them in the Aircel-Maxis case. The Court issued notice to Chidambaram and Karti on the agency's petition seeking cancellation of their anticipatory bail.

Tags : AIRCEL MAXIS CASE   DELHI HC  

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