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On Friday the Supreme Court dismissed a PIL contending that Finance Minister (FM) Arun Jaitley has “plundered” the RBI in waiving off the loans of certain companies.
Chief Justice Ranjan Gogoi came down heavily on Advocate and petitioner-in-person M.L. Sharma for the joinder as a respondent to his plea of the FM in person.
On Friday, Attorney general K.K. Venugopal , in the face of the alarming increase in the volume of PILs a large proportion of which are only a waste of the court’s precious time , emphasized the need for there to be defined limits so far as the filing of PILs is concerned.
The bench dismissed his PIL imposing a cost of Rs 50000 on the Counsel, restraining him from filing any other petitions until the amount is paid.
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