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AP HC Issues Notice to Centre, State on PIL Alleging Phone-Tapping of HC Judges - (21 Aug 2020)

CIVIL

Andhra Pradesh High Court has issued notice to the Centre, the State Government, the Central Vigilance Commission, the Central Bureau of Investigation and the Telecom Regulatory Authority of India on a Public Interest Litigation alleging that an attempt is being made to tap/keep surveillance on the phones of some of the judges of the High Court of Andhra Pradesh with a view to tarnish the image of the prestigious institution of the judiciary.

Tags : ANDHRA PRADESH HIGH COURT   PHONE-TAPPING OF HC JUDGES  

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