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P&H HC: Don’t Adjourn Trial Due to Pending Quashing Plea Unless a Stay has been Granted - (24 Nov 2023)

CRIMINAL

Punjab and Haryana High Court has issued specific directions to the Trial Courts to continue with their proceedings in cases where a quashing petition is pending unless there is a stay granted on the said proceedings by any superior Court.

Tags : PUNJAB AND HARYANA HIGH COURT   ADJOURN   STAY  

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