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Delhi High Court: Arvind Kejriwal Can't Use Court For Fishing Enquiry - (01 Nov 2017)

Delhi High Court has said that Chief Minister Arvind Kejriwal cannot be allowed to use the judiciary for a "roving and fishing enquiry" as it dismissed his plea to summon the minutes of meetings of cricket body DDCA between 1999-2014 in a defamation suit filed by Union Minister Arun Jaitley.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL  

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