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Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute - (07 May 2024)

PROPERTY

Delhi High Court has imposed a cost of Rupees One Lakh on a litigant who made Lord Hanuman party to a case concerning a temple constructed on a private land. The appellant claimed a right to worship in the temple which was dismissed by the Court.

Tags : DELHI HIGH COURT   PROPERTY DISPUTE   LORD HANUMAN  

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