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Bombay HC Rejects PIL Seeking Inclusion of Services by Lawyers as Essential Services - (17 Jul 2020)

CIVIL

Bombay High Court has rejected the Petition filed by an advocate seeking declaration of services rendered by lawyers as essential service and thus exempt lawyers from restrictions imposed with regard to movement of traffic during lockdown.

Tags : BOMBAY HIGH COURT   INCLUSION OF SERVICES BY LAWYERS AS ESSENTIAL SERVICES  

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