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A quick legal roundup to cover important stories from all High Courts this week.
It will help in innovation and constructive engagement of FinTech.
The High Courts should direct for CBI investigation only in cases where material prima facie discloses something calling for an investigation by CBI and it should not be done in a routine manner or on the basis of some vague allegations. The “ifs” and “buts” without any definite conclusion are not sufficient to put an agency like CBI into motion.
