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The Supreme Court bench comprising of CJI Gogoi, Justice S K Kaul and K M Joseph has decided in the chambers to hear the Rafale review petitions in open court.
The Court along with the review petitions will also hear the correction petition filed by the Central Government, and also the petition filed for initiating perjury proceedings against officials who allegedly misled the Court by submitting false information in the notes submitted to the Court.
Yashwant Sinha and Arun Shourie who are the former Cabinet ministers along with Advocate Prashant Bhushan in their review petitions have claimed that the December 14 judgment contains "patent factual and legal errors". The clutch of Public Interest Litigation was dismissed by the apex court observing that there was "no occasion to doubt" the decision-making process of the Centre in the procurement of 36 Rafale jets from France.
The main grounds based on which the review is sought out are
On November 12th the Government has submitted note stating that the pricing details have been already shared with the CAG, and the CAG report "is examined by the PAC, and a redacted version of the report is placed in the Parliament".
Based on this, the Court refrained from examining the pricing details of the deal, on the premise that they have been examined by the CAG and PAC. Since the CAG report was not existing at the time of judgment, the apex court's references to such a report in the judgment led to huge controversy. This led to the Government filing a "correction application" on the next day of judgment, saying that the references to the CAG report were based on a misinterpretation of grammatical tenses. Last week, the review petitioners filed another petition seeking perjury proceedings based on the revelations about the Rafale decision making process in the CAG report, and also in the reports published in THe Hindu and The Caravan.
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