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Supreme Court Imposes Penalty on Rajasthan Government for ‘Frivolous, Unjustified’ Petitions - (05 Apr 2017)

Supreme Court has imposed Rs. 1 Lakh penalty on Rajasthan Government for filing “frivolous and unjustified petitions” in arbitration case and granted liberty to recover the cost from the officers who had authorised for filing of appeal against the High Court order.

Tags : SUPREME COURT   RAJASTHAN GOVERNMENT  

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