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Gujarat HC Sets Aside Single Judge Order Restraining Inquiry Commission from Submitting Report - (05 Apr 2021)

CRIMINAL

Gujarat High Court has set aside a Single Bench order restraining a State-appointed Inquiry Commission from pronouncing its report in the unfortunate Rajkot Hospital Fire incident that consumed the lives of 8 Covid patients last year.

Tags : GUJARAT HIGH COURT   RAJKOT HOSPITAL FIRE INCIDENT  

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