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SC Sets Aside P&H HC Order on Maintenance of Status Quo with No Prima Facie Case - (20 Jul 2020)

CIVIL

Supreme Court has set aside a Punjab and Haryana High Court order in a revision Petition which directed parties in a civil suit to maintain 'status quo' despite the fact that no prima facie case was made out by the plaintiffs for grant of such relief.

Tags : SUPREME COURT   MAINTENANCE OF STATUS QUO  

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