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Delhi HC: Court Cannot Interfere With Private Body's Internal Management - (28 Jul 2022)

CIVIL

Delhi High Court while observing that Writ of Mandamus cannot be used as remedy against private wrongs has held that Court cannot interfere with the internal management of a private body in a writ of mandamus.

Tags : DELHI HIGH COURT   MANDAMUS   PRIVATE WRONG   INTERNAL MANAGEMENT  

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