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Defamation Case: Bombay High Court Quashes Proceedings Against Ratan Tata, Others - (23 Jul 2019)

CIVIL

Bombay High Court has quashed and set aside an order issued by a magistrate court, calling it non-application of mind in criminal defamation proceedings filed against Ratan Tata and other directors of Tata Sons by Bombay Dyeing chairman Nusli Wadia.

Tags : BOMBAY HIGH COURT   RATAN TATA  

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