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J&K HC Refers J&K CM Plea Challenging ED Order to Division Bench - (19 Mar 2021)

CIVIL

Jammu & Kashmir High Court has referred former Chief Minister of Jammu and Kashmir, Farooq Abdullah's plea challenging an order of the Enforcement Directorate (ED) of attaching his properties in the erstwhile State to a division bench. The Court has observed that the genesis of the proceedings against Abdullah as well as one Ahsan Ahmad lies in the case which is pending trial before the Designated Court.

Tags : JAMMU AND KASHMIR HIGH COURT   FAROOQ ABDULLAH  

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