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Apex Court Quashes Criminal Case Against MP Sasikala Pushpa - (08 May 2019)

CRIMINAL

Supreme Court has noted that "Vakalatnama is only a document which authorizes an advocate to appear on behalf of the party and by and large, it has no bearing on the merits of the case" while quashing a criminal case against MP Sasikala Pushpa and her husband with respect to the alleged forgery committed by them in signing the Vakalatnama.

Tags : APEX COURT   SASIKALA PUSHPA  

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