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Calcutta HC Reprimands CAT for Failing to Dispose Matter Within Time Prescribed by the HC - (07 Jun 2022)

CIVIL

Calcutta HC has reprimanded the Central Administrative Tribunal (CAT) for failing to dispose of a matter within a month despite its earlier order. The Court has labeled the situation as ‘sordid state of affairs’.

Tags : CALCUTTA HIGH COURT   CAT   DISPOSE  

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