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SC Grants 2 Weeks Time for Unauthorized Occupants to Vacate Kalkaji Temple Premises - (29 Jun 2022)

CIVIL

Supreme Court while refusing to interfere with plea challenging eviction order passed by Delhi High Court, has granted 2 weeks time to some unauthorized occupants of Dharamshalas in the city's Kalkaji Temple to vacate the premises.

Tags : SUPREME COURT   KALKAJI TEMPLE PREMISES   EVICTION  

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