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Kerala High Court Extends Validity of All Interim Orders Till March 16 - (23 Feb 2022)

CIVIL

Kerala High Court has extended the life of all interim orders passed by the High Court and all courts and tribunals falling under the supervisory jurisdiction of the High Court for another month taking into consideration the fluctuation in the Test Positivity Rate in the State.

Tags : DELHI COURTKERALA HIGH COURT   VALIDITY OF ALL INTERIM ORDERS   RESTORATION OF TEMPLES   QUTUB MINAR COMPLEX  

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