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Top Court Stays High Court Trial of Karnataka Bypoll Order - (24 Oct 2019)

ELECTION

Top Court has stayed proceedings before Karnataka High Court relating to the challenge to the Election Commission’s notification rescheduling by-election to fill 17 vacancies, caused by the disqualification of rebel legislators belonging to earlier ruling Congress-JD (S) alliance, in the State Assembly.

Tags : TOP COURT   KARNATAKA BYPOLL  

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