January 11, 2019:

On Friday, Delhi's Patiala House Court adjourned Aircel Maxis case till 1 February.

The court also extended the interim protection of Karti Chidambaram and P Chidambaram till 1 Feb in both CBI and ED cases.

The case relates to alleged irregularities in grant of Foreign Investment Promotion Board (FIPB) approval in Aircel-Maxis deal.

There are 18 accused in the case. Besides Chidambaram, the sanction is required for the prosection of five public servants.

The father and the son had recently denied the allegations of both the agencies that they were evasive and non-cooperative during the probe in the case.

They said the allegations against them were "unsubstantiated" and there was no need of their custodial interrogation.

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