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Ayodhya Case LIVE: SC Adjourns Final Hearing Till March 14, Will Deal With it as 'Pure Land Dispute' - (08 Feb 2018)

The Supreme Court has adjourned the politically-sensitive Ram Janmabhoomi-Babri Masjid title dispute case to March 14 since documentation and translations are yet to be complete. The bench, comprising Chief Justice Dipak Misra, Justice Ashok Bhushan and Justice S. Abdul Nazeer, however, made it clear that it would deal with the case as a “pure land dispute”.

Tags : COURT   SC   SUPREME COURT  

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