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"Can't Hold Strike in Someone's House": Delhi High Court - (18 Jun 2018)

Delhi High Court has observed that Delhi Chief Minister Arvind Kejriwal's week-long sit-in at the office of the Lieutenant Governor, Anil Baijal, is unwarranted and that he can't go inside someone's office or house and hold a strike there.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL  

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