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SC: Plea to Remove Minister Can be Listed Only After Placing Before CJI - (23 Jun 2022)

CRIMINAL

Supreme Court has held that PIL seeking direction to Delhi and Maharashtra Government to remove its Health Minister Satyendar Jain & Cabinet Minister Nawab Malik respectively, in connection with money laundering cases could only be posted after it us placed before the Chief Justice of India (CJI).

Tags : SUPREME COURT   CHIEF JUSTICE OF INDIA   MONEY LAUNDERING  

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