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Calcutta HC Refuses to Initiate Suo Moto Proceedings Against Advocate General - (18 Jan 2022)

CIVIL

Calcutta High Court has declined a plea to initiate suo moto proceedings against Advocate General S.N Mookherjee for purportedly misleading the Court by making an incorrect averment that a Bill passed in the West Bengal assembly to bifurcate Howrah Municipal Corporation into Howrah Municipal Corporation and Bally Municipality had received the assent of the Governor of West Bengal.

Tags : CALCUTTA HIGH COURT   SUO MOTO PROCEEDINGS AGAINST ADVOCATE GENERAL  

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