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SC Adjourns Cases Listed for 25th March After PM Announces 21 Days Nationwide Lockdown - (25 Mar 2020)

CIVIL

Supreme Court has notified that all the matters that were listed for urgent hearing before it on 25th March, 2020 stand adjourned because of the 21-days nationwide lockdown imposed by the Prime Minister, Narendra Modi.

Tags : SUPREME COURT   ADJOURNMENT OF ALL MATTERS  

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