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Madras HC Imposes Cost on Advocate for Filing Frivolous Petition for Development of Mobile App - (14 May 2020)

CIVIL

Madras High Court has imposed a cost of Rs. 20,000/- on an Advocate for filing a series of frivolous Petitions in connection to development of a mobile app for online sale of liquor and re-opening of TASMAC liquor shops in the State.

Tags : MADRAS HIGH COURT   FRIVOLOUS PETITION  

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