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Karnataka HC Takes Suo Motu Cognizance of Legal and Technical Issues Faced by Trial Courts - (29 May 2020)

CIVIL

Karnataka High Court has taken suo motu cognizance to address various legal and technical issues that would arise before the District and Trial Courts from 1st June, 2020, when they start 'limited functioning' as per the Standard Operating Procedure issued by the High Court.

Tags : KARNATAKA HIGH COURT   LEGAL AND TECHNICAL ISSUES FACED BY TRIAL COURTS  

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