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Madras HC Refuses to Pass Interim Order on Basis of Oral Submissions - (29 Jul 2021)

CIVIL

Madras High Court has refused to pass any kind of interim order on the basis of oral submissions that the State government was gearing up to implement the 10.5% internal reservation for the Vanniakula Kshatriya community in medical and engineering college admissions.

Tags : MADRAS HIGH COURT   INTERIM ORDER ON BASIS OF ORAL SUBMISSIONS  

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