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All. HC: Cost Imposed on Party for Filing False Affidavit Before Authority to Grab Widow’s Property - (24 May 2024)

PROPERTY

All. HC has imposed a cost of Rs. 50,000 on a party for filing false affidavit before various quasi-judicial authorities in order to grab the land of a widow and observed that the petitioners not only cheated or deceived the widow lady but also mislead the Courts and concealed the relevant facts.

Tags : ALLAHABAD HIGH COURT   WIDOW’S PROPERTY   FALSE AFFIDAVIT  

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