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Kashmir Situation: Apex Court Declines Urgent Hearing, Says Have to Give Reasonable Time to Govt - (13 Aug 2019)

CONSTITUTION

Apex Court has refused to pass immediate directions on a plea for lifting all restrictions imposed after the abrogation of Article 370 of Constitution of India, 1950 in Jammu and Kashmir, terming the present situation in Valley as 'very sensitive.' The Court also said that it is in favour of the restoration of normalcy but the same cannot be at the cost of lives.

Tags : APEX COURT   KASHMIR SITUATION  

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