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Delhi High Court Objects to Manner of Jaitley's Cross-examination - (13 Feb 2018)

Delhi High Court has objected to the counsel for Arvind Kejriwal asking "suggestive questions" to Finance Minister Arun Jaitley, in a defamation case he has filed against the Delhi chief minister, saying "the object appeared only to cross-examine rather than arriving at a result".

Tags : DELHI HIGH COURT   ARUN JAITLEY  

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