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Supreme Court Clarifies Won't Get Into Soldiers' Fight for Credit of Kargil War Victory - (27 Aug 2019)

CIVIL

Supreme Court has held that reports of the defence forces, which contain role of officers at the time of engagement, are not justiciable and that it is not for the Court to order any kind of correction or declaration in these documents. As a result of which the Apex Court has distanced itself from what it appears as a fight among the soldiers to take credit for India’s victory in the Kargil War.

Tags : SUPREME COURT   KARGIL WAR  

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