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Calcutta HC to Continue Restrictive Functioning Till May 31 - (14 May 2020)

CIVIL

Calcutta High Court has announced that the High Court as well as its Circuit Benches at Andaman & Nicobar Islands and Jalpaiguri and all subordinate Courts in the State including Commercial Courts and West Bengal Judicial Academy, will continue to the present manner of restrictive functioning till 31st May, 2020.

Tags : CALCUTTA HIGH COURT   RESTRICTIVE FUNCTIONING  

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