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J&K&L HC: Courts Should Exercise Caution When Granting Interim Relief in Public Infrastructure Cases - (12 Dec 2025)

CIVIL

J&K and Ladakh High Court highlighted delays that stalled the Aishmuqam Degree College for over a decade, causing “avoidable hardship” and “educational loss” to successive student batches, emphasizing the need for timely action in public infrastructure and welfare projects.

Tags : INTERIM RELIEF   PUBLIC INFRASTRUCTURE   COURTS  

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