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Supreme Court: Jammu & Kashmir High Court Report Does not Support Claims on Inability to Access Court - (20 Sep 2019)

CIVIL

Supreme Court has said it has received a report from the Chief Justice of Jammu and Kashmir High Court and claims that people are unable to access the court there are not supported. The Court said it would entertain the petition regarding alleged detention of children in Kashmir as the plea has raised "substantial issues" regarding minors.

Tags : SUPREME COURT   JAMMU & KASHMIR HIGH COURT  

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