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Madras HC Dismisses Plea Challenging ED Summons over Aircel-Maxis Matter - (06 Jan 2017)

Madras High Court, while concurring with Centre's view that probe over money laundering charges on Aircel-Maxis deal was being monitored by Supreme Court, has dismissed pleas challenging summons by Enforcement Directorate.

Tags : MADRAS HIGH COURT   AIRCEL-MAXIS DEAL   MONEY LAUNDERING  

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