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Bombay High Court Quashes all Letters Rogatory Issued in Adani Coal Import Case - (18 Oct 2019)

MINES AND MINERALS

Bombay High Court has quashed all Letters Rogatory sent by the Directorate of Revenue Intelligence to Singapore and other countries in its probe of Adani group firms for alleged overvaluation of Indonesian coal imports. The Court said it did not go into merits of LRs issued by a Metropolitan Magistrate but found that due procedure had not been followed while issuing them.

Tags : BOMBAY HIGH COURT   ADANI  

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