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Delhi High Court Refuses To Stay Proceedings Against Arvind Kejriwal - (29 May 2018)

Delhi High Court has refused to stay the trial court proceedings in a case in which it was alleged that Chief Minister Arvind Kejriwal gave false information to the Election Commission in his affidavit in the run up to 2013 assembly polls.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL  

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