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Supreme Court Allows Muslim Parties to File Written Note in Ayodhya Case - (22 Oct 2019)

CIVIL

Supreme Court has allowed Muslim parties, including UP Sunni Wakf Board, to file their written note in the decades-old Ram Janmabhoomi-Babri Masjid land dispute case, in which they have submitted that the verdict will have "consequences" for the future polity of the country.

Tags : SUPREME COURT   AYODHYA CASE  

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