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"Pay attention to your constituency", the CJI led bench orally told Karti
A plea filed by Congress MP Karti Chidambaram seeking return of Rs 10 crore which he had deposited with the court's registry for travelling abroad dismissed today by Supreme Court.
A vacation bench comprising Chief Justice Ranjan Gogoi and Justice Aniruddha Bose rejected Karti's plea and orally said, "Pay attention to your constituency."
It was on January 19 that the SC bench headed by CJI Gogoi directed Karti to deposit Rs 10 crore as a condition for granting permission to travel to France, Spain, Germany and the United Kingdom for international tennis tournaments organised by a company called 'Totus Tennis Ltd' having its registered office in the UK.
On September 18 last year it had allowed Karti to travel to the UK from September 20-30. The ED had said that Karti, who is also facing proceedings in cases like Aircel-Maxis and money laundering matters, has been "blatantly misusing" the liberty granted by court in allowing him to travel abroad and has been using the same to protract the investigation in the case.
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