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SC Directs Serving of Copy on UOI in PIL Seeking Termination of MOU with Chinese Counterparts - (09 Nov 2020)

CIVIL

Supreme Court has directed the Petitioners to serve Union of India a copy in a Public Interest Litigation seeking for directions to terminate any Memorandum of Understanding between the Centre, States of Gujarat and Maharashtra and Adani Group of Companies, with their counterparts in China.

Tags : SUPREME COURT   TERMINATION OF MOU WITH CHINESE COUNTERPARTS  

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