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SC: Application to CJI Seeking Suo Moto Action by SC in Air India Flight Crash - (16 Jun 2025)

CIVIL

A letter has been written to the Chief Justice of India seeking a suo motu action by the Supreme Court in crash of the Air India Flight AI171 at Ahmedabad. It has been urged that Supreme Court after taking cognizance should give directions to Centre for timely disbursement of compensation.

Tags : SUPREME COURT   AIR INDIA FLIGHT   COMPENSATION  

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