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Allahabad HC: Writ of Mandamus Cannot be Issued to a Private Body - (14 Jan 2021)

CONSTITUTION

Allahabad High Court in Arif Khan v. Branch Manager Mahindra Finance Sultanpur & Another, observed that writ of Mandamus cannot be issued to a private body, Mahindra and it does not comes under the ambit of Article 12 of the Constitution of India, 1949.

Tags : ALLAHABAD HIGH COURT   ARIF KHAN V. BRANCH MANAGER MAHINDRA FINANCE SULTANPUR & ANOTHER  

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