April,20,2017:
On Thursday, Pakistan Supreme Court issued an order for formation of Joint Investigation Team to probe PM Nawaz Sharif family's involvement in the corruption as stated in Panama leaks.The Supreme Court had announced that its five-member bench will issue verdict in "Panama Papers" Leak Case.
Case was launched on November 3,2016 and Supreme Court held about 35 hearings before concluding proceedings on February 23,2017.
The case was based on several identical petitions by the Pakistan Tehreek-i-Insaf chief Imran Khan and others about the alleged illegal assets of family of Sharif in London.
Assets surfaced when Panama papers showed that they were managed through the offshore companies owned by the Sharif's children.
Petitioners have demanded Apex Court to disqualify 67-year-old Sharif under Article 62 and 63 of Constitution because he was involved in the corruption and was no more "honest" and "truthful" as given in Constitution.
It is generally believed that Supreme Court may not disqualify Prime Minister but it may pass such comments which would bring a lot of moral pressure on Sharif to step down.
With inputs from TOI
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