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Supreme Court Imposes Fine of Rs 50,000 on NDMC for Hiding Facts - (16 Jul 2019)

ENVIRONMENT

Supreme Court blasted the New Delhi Municipal Council (NDMC) by saying that “Is this the way you want to scandalise this institution,” for committing “height of impropriety” by suppressing the facts before its vacation bench to obtain an order in its favour. The Court while recalling the order passed by the vacation bench on May 16 regarding registration of diesel vehicles for the civic body the Court also imposed a cost of Rs 50,000 on the NDMC.

Tags : SUPREME COURT   NDMC  

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