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All. HC: Filing PIL on Issues Already Decided Amounts to Manipulation & Misleading of Court - (08 Apr 2024)

CIVIL

Allahabad High Court while imposing a fine of Rupees Fifty Thousand on Bhartiya Kisan Union Pathik for filing Public Interest Litigation (PIL) on issues already decided, held that attempts made, essentially amount to manipulation and attempt to mislead the Court.

Tags : ALLAHABAD HIGH COURT   PUBLIC INTEREST LITIGATION   BHARTIYA KISAN UNION PATHIK   MANIPULATION  

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