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Supreme Court Dismisses Plea Challenging DK Shivakumar's Bail in Money Laundering Case - (15 Nov 2019)

CRIMINAL

Supreme Court has dismissed the Enforcement Directorate's plea challenging the Delhi High Court order granting bail to Karnataka Congress leader DK Shivakumar in a money laundering case. The Court rejected the request of the Solicitor General appearing for the Enforcement Directorate to issue a notice to the other side on the appeal.

Tags : SUPREME COURT   SHIVAKUMAR  

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