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Delhi HC Dismisses Law Student's Plea Seeking Compensation in Wake of Delhi's Air Pollution - (06 Sep 2022)

CIVIL

Delhi High Court while dismissing plea filed by law student seeking compensation of Rs. 15 lakhs for the damages suffered to his health due to the cause of air pollution in the city, has held that right to a person to file a petition in Court, is not merely a tool for resume and CV.

Tags : DELHI HIGH COURT   POLLUTION   LAW STUDENT  

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