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Delhi HC Refuses to Grant Interim Relief to Abhishek Banerjee in Plea Seeking Quashing of Summons - (22 Sep 2021)

CIVIL

Delhi High Court has refused to grant interim relief to All India Trinamool Congress MP Abhishek Banerjee and his wife in their plea seeking quashing of summons issued to them by the Enforcement Directorate in connection with West Bengal coal scam case.

Tags : DELHI HIGH COURT   ABHISHEK BANERJEE  

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