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Bombay HC Directs State & BMC to File Reply in Plea Against Illegal Quarantine - (01 May 2020)

CIVIL

Bombay High Court has directed the State Government and the Brihanmumbai Municipal Corporation (BMC) to submit their reply to a habeas corpus Petition filed by a member of the Centre of Indian Trade Unions alleging that a fellow member had been "illegally quarantined" by the authorities.

Tags : BOMBAY HIGH COURT   ILLEGAL QUARANTINE  

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