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Jammu & Kashmir High Court Decides to Suspend Physical Hearing in All Courts - (06 Apr 2021)

CIVIL

Jammu & Kashmir High Court has decided to 'keep in abeyance' its plan to resume physical hearing of cases till 18th April, 2021, keeping in view the sudden surge in COVID-19 infection cases in the Country in general and in Union Territories of Jammu & Kashmir and Ladakh in particular.

Tags : JAMMU AND KASHMIR HIGH COURT   SUSPENSION OF PHYSICAL HEARING  

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