Bom HC | How a physically fit person of 65 years age or above is expected to live a dignified life if not allowed to go out & earn livelihood? Maharashtra Govt to respond

Bombay High Court: A Division Bench of S.J. Kathawalla and R.I Chagla, JJ., asked State of Maharashtra to file their response on the … Continue reading Bom HC | How a physically fit person of 65 years age or above is expected to live a dignified life if not allowed to go out & earn livelihood? Maharashtra Govt to respond