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SC: Uddhav Thackeray-Eknath Shinde Dispute Maybe Referred to Larger Bench - (21 Jul 2022)

CONSTITUTION

Supreme Court has held that the issues arising in the petitions filed in relation to the Shiv Sena rift may have to be referred to a larger bench as some of the issues are important constitutional issues which should be settled.

Tags : SUPREME COURT   SHIV SENA   LARGER BENCH  

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