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Supreme Court Dismisses PIL Seeking Removal of Andhra Pradesh CM Jagan Mohan Reddy - (01 Dec 2020)

CIVIL

Supreme Court has dismissed the plea seeking appropriate action against Andhra Pradesh Chief Minister Jagan Mohan Reddy for falsely accusing second-senior most Judge of the Court, Justice NV Ramana, and for interfering with the administration of justice.

Tags : SUPREME COURT   ANDHRA PRADESH CM JAGAN MOHAN REDDY  

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