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Rafale Verdict: Supreme Court Dismisses all Review Pleas in Fighter Jets Deal Case - (14 Nov 2019)

CIVIL

Supreme Court has dismissed petitions seeking a review of its judgment giving a clean chit to the Central Government in the Rafale fighter jet deal with French firm Dassault Aviation. On May 10, the Apex Court had reserved the decision on the pleas seeking a re-examination of its findings that there was no occasion to doubt the decision-making process in the procurement of 36 Rafale fighter jets.

Tags : SUPREME COURT   RAFALE  

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