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Supreme Court to Muslim Parties in Ayodhya Case: Present Relevant Arguments - (03 Sep 2019)

PROPERTY

Supreme Court has observed in response to the argument made by the Muslim parties in Court that they should present arguments relevant to the issues. The argument being made by the Muslim parties was that Babri mosque was attacked in 1934 by Hindus who then trespassed in 1949 and demolished it in 1992.

Tags : SUPREME COURT   AYODHYA CASE  

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