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Supreme Court: No One can be Inflicted with Adverse Order without Opportunity of Hearing - (16 Dec 2019)

CIVIL

Supreme Court has observed while quashing an order passed by the Uttar Pradesh Government directing its Medical and Health Department to stop purchase from Daffodils, a pharmaceutical supplier that no one can be inflicted with an adverse order without being afforded a minimum opportunity of hearing.

Tags : SUPREME COURT   ADVERSE ORDER  

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