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Patna HC Seeks Verfied Data on Reason of Delay and Pendency of Cases - (13 Feb 2023)

CIVIL

Patna High Court while observing that data regarding delay in cases presented by petitioner is alarming, has directed Member Secretary, BSLSA to seek reports through the respective Secretaries of DLSA as regards such criminal cases, which are pending because of non-availability of counsel.

Tags : PATNA HIGH COURT   DELAY   DATA  

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