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SC Orders Release of ‘Unapologetic’ Litigant from Jail After He Tenders Unconditional Apology - (24 Sep 2018)

Supreme Court has ordered the release of a litigant, who was sent to jail for being ‘unapologetic’ and for not complying its order, after he stated that he complied with its order and tendered an unconditional apology.

Tags : SUPREME COURT   UNAPOLOGETIC LITIGANT  

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