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Delhi HC Reserves Judgment over Virbhadra Singh in Disproportionate Assets Case - (16 Dec 2016)

Delhi High Court has reserved its verdict on plea of Himachal Pradesh Chief Minister Virbhadra Singh and his wife Pratibha Singh, seeking quashing of FIR lodged against them in connection with a disproportionate assets case.

Tags : DELHI HIGH COURT   VIRBHADRA SINGH   DISPROPORTIONATE ASSETS  

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