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Delhi High Court: Arvind Kejriwal is Not Following Proper Legal Procedure - (24 Jan 2018)

Delhi High Court has said that Chief Minister Arvind Kejriwal has a right to be allowed to confront a witness with documents in connection with a defamation suit filed by Union Minister Arun Jaitley against him, but he was not following proper legal procedure.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL  

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