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J&K HC Grants 10 Days' Time to Government to File Status/Compliance on Eviction of Former Ministers - (18 Sep 2020)

CIVIL

Jammu & Kashmir High Court has granted the Government, 10 days' time to update the status/ compliance, as regards the directions passed by the Court qua eviction of such Former Ministers/ Former MLAs/ Retired IAS Officers/ MLCs/ Political persons, who are still unauthorizedly residing in Government Accommodation.

Tags : JAMMU AND KASHMIR HIGH COURT   EVICTION OF FORMER MINISTERS  

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