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J&K HC Dismisses Intervention Application of Association of Pellet Survivors as "Unnecessary" - (24 Feb 2020)

CIVIL

Jammu and Kashmir High Court have dismissed an application filed by Association of Pellet Survivors to intervene in an ongoing Public Interest Litigation. The Court has observed that the intervention of the Association was "unnecessary" as the interest of the "alleged pellet survivors" is already being pursued by the Bar Association.

Tags : JAMMU AND KASHMIR HIGH COURT   INTERVENTION APPLICATION OF ASSOCIATION OF PELLET SURVIVORS  

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