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Centre To Delhi HC: Eviction of Delhi Gymkhana Club Will be Carried Out After Due Notice under Law - (27 May 2026)

PROPERTY

Delhi High Court refused interim relief against the Centre’s eviction order directing Delhi Gymkhana Club to vacate its Lutyens’ Delhi premises by June 5, after the Solicitor General assured that any eviction would be peaceful and carried out in accordance with law after prior notice.

Tags : EVICTION; DELHI GYMKHANA CLUB; NOTICE  

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