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Karnataka High Court Extends Interim Orders Till February 8 - (01 Feb 2021)

CIVIL

Karnataka High Court has extended the interim orders passed by the High Court, all the District Courts, Civil Courts, Family Courts, Labour Courts, Industrial Tribunals and all other Tribunals in the State, as well as the order of closure under Section 4 of the Limitation Act, 1963, till 8th February, 2021.

Tags : KARNATAKA HIGH COURT   EXTENSION OF INTERIM ORDERS  

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