On Friday, the High Court of Delhi sought the stand of the Enforcement Directorate on the bail plea by BRS leader K Kavitha in a money laundering case in connection with the alleged excise policy scam.
Justice Swarana Kanta Sharma listed the matter for further hearing on May 24.
Kavitha has challenged the trial court's May 6 order by which her bail application was dismissed in the money laundering case.
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