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SC: Hawker Can't Claim Right to Leave Goods & Wares Overnight at Hawking Place - (15 Apr 2022)

CIVIL

Supreme Court has observed that any hawker can be permitted to hawk in the market only as per the hawking policy and not against the same. The Court has observed that a hawker has no right to insist that he may be permitted to keep his goods and wares at the place where he is hawking overnight.

Tags : SUPREME COURT   HAWKER   RIGHTS   STORAGE OF GOODS   HAWKING PLACE  

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