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Delhi HC: Delhi Government Can’t Withdraw from Clear Announcement of 1 Crore Ex-Gratia - (16 Dec 2022)

CIVIL

Delhi High Court has observed that Delhi Government ought not to resile from the clear announcement made for ex-gratia payment of Rs. 1 crore and that the compensation due to the widow can no longer be delayed.

Tags : DELHI HIGH COURT   EX-GRATIA   COMPENSATION   COVID-19  

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