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Supreme Court Declines Hearing to Plea Accusing Shiv Sena of Breach of Trust - (28 Nov 2019)

ELECTION

Supreme Court has refused to accord urgent hearing to a plea accusing Shiv Sena of committing breach of trust by aligning with Nationalist Congress Party and Congress to form Government in Maharashtra. The Court refused to list the Public Interest Litigation filed by a political activist for urgent hearing saying that the formation of post-poll alliances are not barred under any law.

Tags : SUPREME COURT   SHIV SENA  

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