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HP HC Pulls Up State Civil Supply Corporation for Arbitrary Discretion in Grant of Largesses - (09 Nov 2020)

CIVIL

Himachal Pradesh High Court has pulled up the State Civil Supply Corporation for arbitrary exercise of discretion in the matter of grant of largesses and remarked that the instant case clearly depicts "sordid, despotic and nepotic functioning" of the State Government.

Tags : HIMACHAL PRADESH HIGH COURT   ARBITRARY DISCRETION IN GRANT OF LARGESSES  

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