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Madras HC Dismisses PIL Seeking Penal Action Against Shopping Malls on Restriction of Movement - (19 Apr 2021)

CIVIL

Madras High Court has dismissed a public interest litigation petition which sought penal action against shopping malls where cafeterias and shops had been put up even on walkways and other common spaces meant for visitor movement.

Tags : MADRAS HIGH COURT   SHOPPING MALLS  

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