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Madras High Court Split on Disqualified MLAs’ Case - (15 Jun 2018)

The first Division Bench of the Madras High Court delivered a split verdict in a batch of cases filed by 18 AIADMK MLAs challenging their disqualification under the anti-defection law, with the Chief Justice upholding the Speaker’s September 18, 2017 order and Justice M. Sundar setting it aside. In view of the differing judgments, the cases will be argued afresh before a third judge.

Tags : MADRAS HIGH COURT   MLA  

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