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Bombay HC Imposes Costs on Petitioner for Mentioning Matter Without Urgency - (27 Mar 2020)

CIVIL

Bombay High Court has fined a Petitioner Rs.25,000 for failing to adhere to the directions issued by the Court in light of the outbreak of the pandemic of coronavirus asking advocates to only mention matters that were extremely urgent in nature.

Tags : BOMBAY HIGH COURT   COSTS ON MATTER WITHOUT URGENCY  

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