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P&H HC: Due to Ignorance of SOPs, High Court is Flooded with Protection Petitions by Runaway Couples - (16 Jun 2025)

CIVIL

Punjab and Haryana High Court has remarked that the High Court has been flooded with protection petitions by runaway couples due to the ignorance of the Standard Operating Procedures (SOP) issued by the State Governments.

Tags : P&H HIGH COURT   PROTECTION PETITIONS   RUNAWAY COUPLES  

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