Supreme Court: The bench of Ranjan Gogoi, CJ and L N Rao and Sanjiv Khanna, JJ said that it would consider listing of a plea seeking review of its verdict in the Rafale case after Advocate Prashant Bhushan sought urgent listing of the matter. The Court said:

“The combination (of the judges) of bench will have to be changed. It is very difficult. We will do something for it.”

The Court had, on December 14 last year, dismissed a clutch of PILs, including the one filed by former Union ministers Yashwant Sinha and Arun Shourie and advocate Prashant Bhushan, saying there was “no occasion to doubt” the decision-making process of the Centre in the procurement of 36 Rafale jets from France.

(Source: PTI)

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3 comments

  • Actually we also read before in the news that the Supreme Court would start the hearing on Rafale deal in an open court on 26th Febreuary 2019, but so far we have’nt heard any thing till now.
    Kindly adv if there are any changes in the hearing dates.
    Best Regards/

  • It is very good to know that the Supreme Court has agreed to review its verdict in Rafale Deal case. All the citizens of India hope that the final verdict of the Rafale deal would come at the earliest and for sure well before the 2019 Lok Sabha elections which will be in the best interest of the country.

  • . It is very good to know that the Supreme Court has agreed to review its verdict in Rafale Deal case. All the citizens of India hope that the final verdict of the Rafale deal would come at the earliest and for sure well before the 2019 Lok Sabha elections which will be in the best interest of our country.

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