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Delhi HC Refuses to Entertain PIL on Recovery of Debt Owed by Pakistan Since Partition - (22 Mar 2022)

CIVIL

Delhi High Court has refused to entertain a public interest litigation seeking recovery of Rs 1 trillion debt owed by Pakistan to India since the time of partition, alleging that the central government was not taking any steps to recover the amount. The Court has observed that it was a government policy matter and no directions can be issued by the Court in this regard.

Tags : DELHI HIGH COURT   RECOVERY OF DEBT OWED BY PAKISTAN  

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