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SC Expresses Dissatisfaction At Allahabad HC Report on Pendency of Commercial Cases - (25 May 2022)

CIVIL

Supreme Court has directed the UP State Government to consider the proposal made by the Allahabad High Court to create additional commercial courts in four districts and take a final decision within a period of four weeks.

Tags : SUPREME COURT   HIGH COURT   UTTAR PRADESH   COMMERCIAL CASES  

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