Supreme Court: The bench of JS Khehar, CJ and Dr. DY Chandrachud, J stayed the Madras HC order that that had allowed Karti Chidambaram to travel abroad and asked him to participate in the investigations in the Foreign Investment Promotion Board irregularities matter.

CBI had appealed before the Court after the Madras High Court stayed the lookout notice issued by the Centre against Karti Chidambaram in the matter relating to the irregular clearance given to the IMX Media house for Foreign Direct Investment in the year 2007 by the then Finance Minister P. Chidambaram. The Supreme Court stayed the Madras High Court order and said that Karti Chidambaram cannot travel abroad till the next date of hearing i.e. 18.08.2017 and had to appear before CBI. [CBI v. Karti P. Chidambaram,  Special Leave to Appeal (C) No(s). 20699-20700/2017, order dated 14.08.2017]

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