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Public Interest Litigation to Remove Chief Minister Arvind Kejriwal Refused by Delhi High Court - (05 Apr 2024)

CIVIL

Delhi High Court has refused to entertain a public interest litigation that sought the removal of Chief Minister Arvind Kejriwal on the ground that there is no precedent that the president's rule or governor's rule has been imposed by the court.

Tags : DELHI HIGH COURT   PUBLIC INTEREST LITIGATION   CHIEF MINISTER  

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