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A Supreme Court bench headed by Chief Justice Ranjan Gogoi issued notice on the Enforcement Directorate’s (ED) challenge to a Delhi High Court Order. The order allowed Antigua-based Aditya Talwar, son of corporate lobbyist Deepak Talwar, who is an accused in a money laundering case, to appear through his lawyer in a lower court.
In this case, Deepak Talwar is alleged to have acted as a middleman in negotiations to favour foreign private airlines, causing losses to Air India. The SC after hearing Solicitor General Tushar Mehta on the ED's objection to the liberty granted to Aditya Talwar also stayed the proceedings in the High Court.
The Talwars are imputed on account of undue deals executed by them allegedly involving commissions or bribes in purchases of aircrafts, in favour of private airlines during the UPA regime, causing huge losses to Air India.
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