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Karnataka HC Directs State to Place on Record Proposal to Allot Vacant Premises - (19 Jul 2021)

CIVIL

Karnataka High Court has directed the state government to place its decision on record of the court on the proposal forwarded by the High Court Administration to allot vacant premises in the building of the Directorate Technical Education for shifting some of the sections of the offices of the High Court.

Tags : KARNATAKA HIGH COURT   PROPOSAL TO ALLOT VACANT PREMISES  

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