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All. HC: Raise Claims for Arrears of Rent Through DJs, Don't Take Recourse to Judicial Proceedings - (17 May 2023)

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Allahabad High Court has directed Judicial Officers seeking claims for arrears of rent in cases where Judicial officer was not provided Government accommodation, to raise such claims through their respective District Judges (DJS) and avoid recourse to judicial proceedings.

Tags : ALLAHABAD HIGH COURT   ARREARS OF RENT   JUDICIAL PROCEEDINGS   DISTRICT JUDGES  

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