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Punjab and Haryana HC Seeks Details of Cases Against MPs, MLAs from Trial Courts - (01 Mar 2021)

CIVIL

Punjab and Haryana High Court has directed all the District and Sessions Judges to send information regarding pending cases against MLAs, MPs with clear intent to fast-track cases involving sitting and erstwhile MPs and legislators of Punjab, Haryana and Chandigarh by not only seeking details of pending matters, but also issuing directions for their expeditious disposal.

Tags : PUNJAB AND HARYANA HIGH COURT   CASES AGAINST MPS   MLAS  

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