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Supreme Court Pulls Up Karnataka Govt for Failure to Act Against Officers - (15 Oct 2019)

CIVIL

Supreme Court has pulled up the Karnataka Government for failing to act against the officers responsible for “fraud” and “over 10 years delay” in challenging the orders passed in a civil suit. The Court expressed gross dissatisfaction over the reply filed by the State Government stating that it would refer the matter to the Chief Secretary.

Tags : SUPREME COURT   KARNATAKA GOVT  

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