February 21, 2019:
On Thursday, the Supreme Court agreed to look into request for for early hearing of a petition filed for the review of judgment on Rafale deal.
Chief Justice of India Ranjan Gogoi told petitioner Prashant Bhushan that he would consider his plea for early hearing in the Rafale case.
CJI Gogoi, however, refused to give a specific date for the hearing saying that an appropriate bench of the Supreme Court is yet to be constituted in the matter.
“We will do something for the listing of the case as a bench is to be constituted for it,” CJI Gogoi told Bhushan in the Supreme Court.
In Dec last year, the Supreme Court had delivered its judgment on a bunch of petitions seeking probe into the Rafale deal alleging irregularities & corruption.
The Apex Court had virtually vindicated the government’s stand that due process was followed in finalising the ₹ 59,000 crore deal with France.
The Court had refused to order a probe into the deal and also ruled out “commercial favouritism” in the defence contract.
Later, petitions were filed in the Supreme Court seeking review of its judgment in the case.
On Feb 15, the Supreme Court had expressed unhappiness with some of the review pleas pointing out that defective petitions were filed with the intention of seeking publicity in media.
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