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Supreme Court Stays FIR for Fraud in Rebuilding Kedarnath After 2013 Disaster - (09 Nov 2018)

On the PIL filed by advocate Sushil Vashisht, the High Court had directed the State Chief Secretary to file an FIR against officials, who allegedly orchestrated the scam amounting to crores of rupees through incorrect bills.

Tags : COURT   HIGH COURT   SUPREME COURT  

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