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Supreme Court Seeks Response from Probe Agency on P Chidambaram's Bail Plea in INX Case - (20 Nov 2019)

CRIMINAL

Supreme Court has sought a response from the Enforcement Directorate on a plea filed by Senior Congress Leader P Chidambaram seeking bail in the INX Media money-laundering case. The Court issued a notice to ED on P Chidambaram's appeal challenging the Delhi High Court's November 15 verdict rejecting his bail plea in the case.

Tags : SUPREME COURT   CHIDAMBARAM  

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