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Calcutta High Court Orders Claimant to Plant 50 Trees - (22 Jul 2019)

CONTEMPT OF COURT

Calcutta High Court has ordered a litigant to plant 50 trees as punishment in lieu of imprisonment after finding a petitioner guilty of contempt. The High Court initiated suo motu contempt proceedings against the Petitioner after he had made serious allegations against its sitting judges and former Chief Justices.

Tags : CACLUTTA HIGH COURT   TREES  

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