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Madras High Court Dismisses PIL Seeking 100% Occupancy in Cinema Theatres - (09 Nov 2021)

CIVIL

Madras High Court has dismissed a public interest litigation petition which challenged the State government’s recent nod for 100% occupancy in cinema halls despite the threat of COVID-19 not having subsided completely. The Court, however, requested the government to review the situation depending upon the number of COVID-19 positive cases detected in individual cities, towns and other localities.

Tags : MADRAS HIGH COURT   100% OCCUPANCY IN CINEMA THEATRES  

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