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Court adjourns hearing on bail petitions of corporate lobbyist Deepak Talwar till Mar 2


Money Laundering
23 Feb 2019
Categories: Corporate Law News Latest News

February 23, 2019:

On Saturday, a Delhi Court adjourned till March 2 the hearing on all bail applications of corporate lobbyist Deepak Talwar, arrested in a money laundering case.

Special Judge Santosh Snehi Mann adjourned the hearing, saying Saturday's hearing was not to decide the merits of the case but whether pass an order on the pleas, given the matter is pending before the Delhi High Court.

The Court fixed the matter for March 2, saying that in the meantime, the High Court could pronounce its order.

The Court had on Feb 14 sent Talwar to 14-day judicial custody.

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