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Bombay HC: Members of General Public with Grievances May Approach Court Directly - (05 Aug 2020)

CIVIL

Bombay High Court has observed that if any members of the general public may have grievances regarding lack of supply of essential goods especially in containment zones, denial of admission in a hospital or grievances regarding the treatment received should approach the Court directly.

Tags : BOMBAY HIGH COURT   GENERAL PUBLIC   GRIEVANCES  

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