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Delhi High Court: Litigant Cannot Be Put at Peril For Raising Public Cause - (20 Nov 2017)

Delhi High Court has said while while taking note of a recent assault on two persons, one an elderly woman, who filed PILs against unauthorized constructions and encroachments in the national capital that a litigant cannot be put at peril because he or she has raised a public cause.

Tags : DELHI HIGH COURT   LITIGANT   PUBLIC CAUSE  

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