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Bombay HC Bars ex-Tata Employee from from Making Disparaging Remarks on Facebook - (16 Nov 2015)

Bombay HC has barred ex-Tata General Manager from making any disparaging remarks about a wide section of Tata employees, in a case filed against Tata group, were he lost first round of a legal skirmish and took social media to allegedly defame his employer after his services were terminated.

Tags : BOMBAY HC   TATA GROUP  

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