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Karnataka High Court Follows SC Order, Dashes Bar Owners’ Hopes - (23 Aug 2017)

Karnataka High Court has dismissed the petitions filed by owners of liquor outlets in and around National Highway-4 and 7 seeking directions to the State Government to renew their excise licences by declaring that these roads passing through the city's central areas cannot be treated as national highways because of the changed characteristics of these roads.

Tags : KARNATAKA HIGH COURT   BAR OWNERS  

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