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Madras High Court Declines to Stay Verdict Against Kiran Bedi - (22 Aug 2019)

CONSTITUTION

Madras High Court has declined to stay a Single Judge’s April 30 verdict which held that Puducherry Lieutenant Governor Kiran Bedi cannot interfere with the day-to-day administration of the Union Territory when an elected government was in place, since it would amount to running a parallel government.

Tags : MADRAS HIGH COURT   KIRAN BEDI  

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