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Del. HC: Repeatedly Rejecting Furlough Applications Due to Delay in Surrendering is Unduly Harsh - (04 Jul 2025)

CRIMINAL

Delhi High Court has observed that, to repeatedly reject applications for furlough solely on the ground of a delay in surrendering by a few days during an extraordinary public health emergency, would be unduly harsh.

Tags : DELHI HIGH COURT   PUBLIC HEALTH EMERGENCY   FURLOUGH  

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