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Karnataka High Court Refuses to Interfere With Stay on Bar Council of India Elections - (06 Dec 2021)

CIVIL

Karnataka High Court has refused to interfere with the interim order passed by the single judge bench, by which it has stayed the holding of elections on December 4 or to any other adjourned date to the office of the Chairman, Vice-Chairman and Executive Members of the Bar Council of India.

Tags : KARNATAKA HIGH COURT   STAY ON BAR COUNCIL OF INDIA ELECTIONS  

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