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The Supreme Court has decided to club all the petitions related to “demonetization” and refer them to the constitutional bench. The petitions varied in issues such as constitutional validity of the action, redeposit of notes, criminal prosecution in certain cases etc. The court has decided to refer all these matters to a constitutional bench to be headed by Chief Justice Dipak Mishra. Meanwhile, the court has been assured by the Attorney General K K Venugopal that no criminal action will be taken against the petitioners, while the matter is pending. The court further refused any interim relief for the petitioners who wanted certain circulars and ordinances to be quashed as an interim relief measure.
The court was hearing the centre’s response, on a directive issued by the bench headed by Justice Kehar, to consider giving an opportunity to those people who were unable to deposit their old notes due to genuine reasons. The centre has taken a very strong stand any such window to be given, as it would defeat the very purpose of demonetization. In the affidavit filed by the Ministry of Finance, the government has claimed that the decision was taken after much deliberations and sufficient time was provides and hence there is no need to further increase the window. Any further opportunity will be misused by the people to exchange their black money.
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