On Monday, a Vigilance Court in Thiruvananthapuram dismissed the plea filed by Congress MLA Mathew Kuzhalnadan seeking a court-monitored probe into the alleged financial transactions between a private mining company and the now-defunct IT company of T Veena, the daughter of Chief Minister Pinarayi Vijayan.
Kuzhalnadan had initially approached the Special Vigilance Court here, saying the Vigilance Department refused to probe the financial transactions between Cochin Minerals and Rutile Ltd. (CMRL) and Veena's company Exalogic.
Later, he changed his stance and sought a court-monitored probe into the alleged financial transactions.
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