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SC Upholds Rejection of Candidature of District Judge Aspirant - (14 Oct 2020)

SERVICE

Supreme Court has dismissed plea of a District Judge aspirant whose candidature was on the ground of pendency of a criminal case under Section 498A of the Indian Penal Code, 1860 filed by his wife.

Tags : SUPREME COURT   REJECTION OF CANDIDATURE OF DISTRICT JUDGE ASPIRANT  

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