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Madras High Court Refuses to Interfere with Order Permitting Theatres to Operate at 100% Capacity - (12 Nov 2021)

CIVIL

Madras High Court has dismissed by a writ petition filed for quashing the Government order permitting 100 per cent occupancy in cinema theatres and multiplexes in the backdrop of Covid-19. The Court has observed that the pandemic might not have gone away, but the number of cases has surely subsided, and there is no alarm of an immediate third surge.

Tags : MADRAS HIGH COURT   GOVERNMENT ORDER PERMITTING THEATRES  

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