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Supreme Court: Tell Judges in Kerala that They are Part of India - (09 Sep 2019)

CIVIL

Supreme Court said while taking strong exception to the State High Court's tinkering of its 2017 verdict on right to conduct administration and prayers in churches in a dispute between two factions that, “Tell judges in Kerala that they are part of India,". The top court set aside the Kerala High Court order that prayer services at the churches should be performed alternately by the two rival factions of the Malankara Church.

Tags : SUPREME COURT   KERALA  

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