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Bom HC: Inaction in Deciding Appeals for Suspensions Violate the Right to Carry Out Trade Practices - (12 Jan 2024)

CONSTITUTION

Bombay High Court has held that in the circumstances where there is inaction on the part of authorities to decide appeals, the non-passing of an appropriate order (interim or final), would have a direct bearing on the rights of the person to carry trade, occupation/business.

Tags : BOMBAY HIGH COURT   SUSPENSIONS   TRADE PRACTICES  

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