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SC Agrees to Give Priority to Disqualification Cases - (05 Nov 2020)

CIVIL

Supreme Court has agreed to give priority to disqualification cases filed before it after a complaint by senior advocate Kapil Sibal, while withdrawing a case relating to the defection of some Congress Members of Legislative Assembly who joined the Bharatiya Janta Party Government of Shivraj Singh Chouhan in Madhya Pardesh.

Tags : SUPREME COURT   DISQUALIFICATION CASES  

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