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‘Can't Undo What Babur Did’: Supreme Court Reserves Order on Mediation in Ayodhya Dispute - (06 Mar 2019)

Sunni Waqf Board and Nirmohi Akhara have agreed to mediation in the Ayodhya title dispute case while the third main litigant, Ram Lala Virajman, resisted it.

Tags : COURT   SUPREME COURT  

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