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SC Refuses To Vacate Stay On Restoration Of Criminal Case Against Former Karnataka CM Yediyurappa - (24 Jan 2023)

CIVIL

Supreme Court has dismissed an application seeking to vacate an earlier order of the Court that stayed the restoration of a criminal case against former Karnataka Chief Minister (CM) B.S. Yediyurappa and former State Industries Minister Murugesh Nirani in an alleged illegal land de-notification case

Tags : SUPREME COURT   KARNATAKA CHIEF MINISTER   ILLEGAL   DE-NOTIFICATION  

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