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J&K&L HC: Documents Issued by Public Servant Are Supposed to be in Public Domain - (29 Dec 2022)

CIVIL

Jammu and Kashmir and Ladakh High Court while setting aside an order directing Anti-Corruption Bureau to inquire how litigant managed to get hold of detention order prior to its execution, has observed that documents issued by a public servant are supposed to be in a public domain.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DOCUMENTS   PUBLIC SERVANT   PUBLIC DOMAIN  

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