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Delhi HC Directs DGCA to Deal with Kunal Kamra's Complaint Within 8 Weeks - (27 Feb 2020)

CIVIL

Delhi High Court has disposed of comedian and activist Kunal Kamra's plea challenging his travel ban, directing the Directorate General of Civil Aviation to consider the said Petition as representation before it, and deal with the same within 8 weeks.

Tags : DELHI HIGH COURT   KUNAL KAMRA FLYING BAN  

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