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SC: All Proceedings Related to Land Allotment for Bom. HC's New Complex Must be Heard by Bombay HC - (10 Apr 2025)

CIVIL

Supreme Court has directed consolidation of all proceedings related to the issue of additional land allotment for Bombay High Court's new complex before the Bombay High Court and stated that no other court, except the High Court, shall entertain any other proceedings with regard to any issue.

Tags : SUPREME COURT   LAND ALLOTMENT   BOMBAY HIGH COURT  

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