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Supreme Court Imposes Additional Cost on States for Failure to File Reply - (17 Feb 2020)

CIVIL

Supreme Court has imposed additional costs amounting to Rs. 5 Lakhs on Maharashtra, Delhi, Manipur, and Orissa & Goa Governments for failure to file their replies in a Petition seeking setting up of community kitchens across India, substantiating the total cost payable by each state to Rs. 10 Lakhs.

Tags : SUPREME COURT   COMMUNITY KITCHENS  

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