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Karnataka HC Allows Time to State to Clarify its Stand in Cauvery Calling Project - (03 Feb 2021)

CIVIL

Karnataka High Court has allowed the request for time made by the state government to comply with the Court order directing it to make its stand on the question whether the State Government has any connection with the project of Cauvery Calling and whether the second and third respondents (Isha Foundation/Isha Outreach) are involved in the project of the State Government.

Tags : KARNATAKA HIGH COURT   CAUVERY CALLING PROJECT  

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