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On Wednesday The Supreme Court bench of Chief Justice Ranjan Gogoi, Justice U.U.Lalit and Justice K.M.Joseph required the center to apprise it of the details as to the pricing and cost of the 36 Rafale fighter jets sought to be procured from Dassault under an inter-governmental agreement with France, the advantage thereof, if any, in a sealed cover in the next ten days.
On Wednesday, the bench allowed the contents of the note giving the details of the decision making process leading to the contract for 36 Rafale jets to be furnished to the counsel for the petitioners and the petitioners-in-person. When Attorney General K.K. Venugopal objected that some of the information contained in the report directed to be shared with the petitioners is covered under the Official Secrets Act, the Chief Justice drew his attention to the dictated order excluding from being furnished at the present stage.
While Mr. Bhusan invited the bench’s attention to the plea for the investigation by the CBI into the complaint against several high public servants in connection with Rafael deal and the Chief justice allowed CBI for investigation.
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