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Kerala HC Pulls State for Failure to Recover 5.2 Cr. Damages from PFI - (20 Dec 2022)

CIVIL

Kerala High Court has pulled up the State over the delay in recovery of damages of Rs. 5.20 Crore from banned Popular Front of India (PFI) and its office bearers, despite the issuance of peremptory directions to proceed against the assets of PFI and its office bearers.

Tags : KERALA HIGH COURT   POPULAR FRONT OF INDIA (PFI)   RECOVERY   DAMAGES  

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