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Delhi HC Refuses to Vacate Stay on Direction to Enforce CM's Speech Promising Rent Relief - (05 Jul 2022)

CIVIL

Delhi High Court has dismissed plea challenging order which had temporarily stayed a single judge order making promises extended by Chief Minister Arvind Kejriwal for payment of rent on behalf of poor tenants enforceable.

Tags : DELHI HIGH COURT   PROMISES   ENFORCEABLE   PAYMENT OF RENT  

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