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Karnataka HC Denies Relief to Student Who Couldn’t Complete LL.B Course in 7 Years - (26 Nov 2018)

Karnataka High Court has denied relief to a student who had failed to complete his three-year LL.B Course within the prescribed period of seven years.

Tags : KARNATAKA HIGH COURT   LL.B.   COULDN’T COMPLETE LL.B COURSE IN 7 YEARS  

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